REKHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner and Mr. Ram Naresh Roy, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Rajgir PS Case No.208 of 2020 dated 25.06.2020, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

(3.) The allegation against the petitioner is that from her house 72.840 litres of foreign liquor was recovered.