PUJA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The proceedings of the Court are being conducted by Hon'ble the Chief Justice/Hon'ble Judges through Video Conferencing from their residential offices/residences. Also the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) Date : 22/4/2022 Heard learned counsel for the petitioner and learned counsel for the State. Petitioner has prayed for the following reliefs: -

(2.) Learned counsel for the respondents has no objection to the same. 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). In addition to the penalty imposed for committing such an offence, Sec. 56 of the Act lays down the procedure for confiscation of "things" used for in the commission of such an offence. The said Sec. reads as under: