SAJAN KUMAR GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Leelawati Kumari, learned counsel for the petitioner and Mr. Ajit Kumar, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Excise Case No. 596 of 2020 dated 17.07.2020, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

(3.) The allegation against the petitioner is that from the Indica car which he was driving, 180 litres of liquor was recovered.