SUNIL KUMAR SHUKLA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Advocate for the petitioner as well as learned APP for the State.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India for issuance of a writ of certiorari calling for the records and directing the respondents to release the hotel/hotel building that was seized and sealed on the basis of an allegation of commission of offence under Ss. 3/4/5/7/9 of the Immoral Traffic (Prevention) Act, 1956 and other incidental reliefs.

(3.) It is contended on behalf of the petitioner that petitioner is the owner of the piece and parcel of land situated at Vaishali along with structure thereon. The petitioner inducted one Amit Kumar as a tenant in respect of the said building to run residential hotel (Awasiya Hotel) in the said building. The tenancy was granted for 11 months. It is also on record that the said Amit Kumar used to run a hotel business under the name and style of Chandra Hotel at Hajipur, in the District of Vaishali.