SUBHASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner has prayed for following relief:- Learned counsel for the petitioner prays that the petition be disposed of in terms of order dtd. 9/1/2020 passed in CWJC No. 20598 of 2019 titled as Md. Shaukat Ali Vs. The State of Bihar and subsequent order dtd. 14/1/2020 passed in CWJC No.17165 of 2019 titled as Umesh Sah Versus the State of Bihar & Ors. and order dtd. 29/1/2020 passed in CWJC No.2050 of 2020 titled as Bunilal Sah @ Munilal Sah.

(2.) Learned counsel for the respondents has no objection to the same.

(3.) The Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as the Act) prohibits the manufacture, storage, distribution, transportation, possession, sale, purchase and consumption of any intoxicant or liquor, unless so allowed in terms of the Act. (Sec. 13).