SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsels for the respective parties have been heard on the last date of hearing.

(2.) The petitioner has filed the instant writ petition for a direction to the respondent authorities to unseal/unlock the house of the petitioner, which has been sealed/locked by the respondent authorities in connection with Excise Case No.741 C2/2017 dtd. 30/10/2017, instituted under Sec. 30 (a) of Bihar Prohibition and Excise Act, 2016 (hereinafter referred to as 'the Act') against the son of the petitioner.

(3.) Briefly stated, the case of the petitioner is that on the basis of secret information received by the Excise Department that in the house of accused Piyush Kumar @ Bittu, son of the petitioner, huge quantity of India made foreign liquor was illegally stored, a raid was conducted in that house and total 720 liters of India made foreign liquor was recovered from two rooms of the said house and the house was locked by the excise officials. Thereafter, Excise Case No.741 C2/2017 has been registered under Sec. 30 (a) of the Act against Piyush Kumar, son of the present petitioner. Aggrieved by the action of the respondent authorities in sealing/locking the house and starting/initiating the confiscation proceeding against it, the petitioner has come before this Court for release of his house.