RAHUL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mrigank Mauli, learned Senior Advocate for the petitioners and Mr. P.K. Verma, learned AAG for the State.

(2.) This writ petition has been filed for quashing of the entire prosecution emanating out of Guraru P.S. Case No. 100 of 2020 instituted for the offences under Sec. 30(a) of the Bihar Prohibition and Excise Act, 2016 (in short the 'Excise Act 2016') and restraining the respondents from taking any coercive step against the petitioner in pursuance of the aforementioned case.

(3.) An additional prayer was made on behalf of the petitioner for unsealing the premises located near the Station Road in front of Punjab National Bank in the district of Gaya.