SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Petitioner has prayed for the following reliefs: -

(3.) 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: