RAJIV RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Subhash Kumar Jha, learned counsel for the petitioner and Mr. Mukesh Kumar Singh, learned Additional Public Prosecutor (hereinafter referred to as the 'APP') for the State.

(2.) The petitioner is in custody in connection with Pupri (Choraut OP) PS Case No. 288 of 2018 dated 08.06.2018, corresponding to CD No. 13880/726, instituted under Sections 414 of the Indian Penal Code and 30(a)/37(b)(c)/38/41 of the Bihar Prohibition and Excise Act, 2016.

(3.) The allegation against the petitioner is that he was in the business of illicit liquor and has been made accused on the basis of statement of the person who was apprehended with 192.450 litres of illicit liquor from a Scorpio vehicle. Patna High Court CR. MISC. No.31833 of 2020 dt.04-01-2021