JAY PRAKASH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioners have prayed for the following relief(s):-

(3.) Petitioners claim to be the owner of the sealed line hotel/land. Allegation is that of recovery of 18.75 litres of illicit liquor from the field behind the appellants Line-Hotel, which does not belong to the petitioner.