ASHOK MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bijay Bhushan Prasad, learned counsel for the petitioner and Mr. Madan 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. 222 of 2020 dated 25.08.2020, instituted under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

(3.) The allegation against the petitioner is that from his hut 364.680 litres of liquor was recovered.