MD. ASGAR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ application has been filed for release of Mahindra Bolero Jeep bearing Registration No.BR-26E-2361, in favour of petitioner, which has been seized in connection with Bikramganj P.S. Case No.129 of 2017, registered for the offences punishable under Section 30(a) of Bihar Prohibition and Excise Act, 2016, as amended by the Amendment Act 8 of 2018 (hereinafter referred to as 'the Act').

(3.) The relief, prayed for by learned counsel for the petitioner, as stipulated in paragraph No.1(i) of the writ application reads as follows :-