NITISH KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sandip Kumar Gautam, learned counsel for the petitioner and learned AC to SC-5 for the respondent- State.

(2.) The present writ application has been filed for release of Bolero Pickup van bearing Registration No. BR 09GA 2428, in favour of petitioner which has been seized in Nayagaon P.S. Case No. 89 of 2018 registered for the offence 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 prosecution case got initiated on the basis of self statement of A.S.I., Lalan Ram, Nagaon Police Station is to the effect that on 23.11.2018 at 10.50 P.M., the informant received a secret information that illicit liquor is being unloaded from a truck on a Bolero pick up van. Consequently a raid was laid when a pickup van was intercepted and total 767.520 of Indian Made Foreign Liquor were recovered from the same, leading to registration of Nayagaon P.S. Case No. 89 of 2018.