RAVINESH KUMAR @ RAVINESH KR. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kundan Kumar Singh, learned counsel for the petitioner and Mrs. Manisha Singh, learned A.C. to Government Pleader No. 7.

(2.) The present writ application has been filed for release of Maruti Alto 800 Car bearing Registration No. BR01DE3374 seized in connection with Excise Spl. Case No. 1031 of 2018 (arising out of Excise Case No. 38 of 2018), registered for the offences punishable under Sections 30(a) and 32(3) of the Bihar Prohibition and Excise Act, 2016, read with Amendment Act 8 of 2018 (hereinafter referred to as 'the Act').

(3.) The factual matrix of the case is that the vehicle in question was intercepted and 92.250 liters of Indian made foreign liquor was recovered from the same leading to registration of Excise Spl. Case No. 1031 of 2018 (arising out of Excise Case No. 38 of 2018).