KRISHNA SINGH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) On the earlier occasion, vide order dated 13.01.2020, learned counsel for the petitioner was permitted to make necessary correction in paragraph no.1 of the writ petition. Today, at the very outset, learned counsel for the petitioner is permitted to make necessary correction in para-1 of the writ application.

(2.) Heard Mr. Rajnikant Pandey, learned counsel for the petitioner and learned A.C. to G.P.-7 appearing on behalf of the respondents.

(3.) The present writ application has been filed for release of vehicle bearing Registration No.BR24P/8329 in favour of the petitioner, which has been seized in connection with Official Complaint (Excise Department) Case No.R-287 of 2019, P.R. No.4 of 2019-20 registered of the offences punishable under Section 30(a) of the Bihar Prohibition and Excise Act , 2016, as amended by the Amendment Act 8 of 2018 (hereinafter referred to as 'the Act'). The relief, as prayed for in paragraph No.1 of the writ application reads as follows :-