BRIJLAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for following relief/s:-

(2.) Heard Mr. Sanjay Kumar Sinha, learned counsel for the petitioner and Mr. Manoj Kumar Yadav, learned A.C. to G.A.-10 for the State.

(3.) Learned counsel for the petitioner submits that cash cannot be seized under the provision of the Bihar Prohibition and Excise Act. He also submits that the said Act is silent on the question whether the seized cash can be released in favour of the petitioner or not. He submits that a direction is required by this Hon'ble Court for redressal of the grievances of the petitioner. He further submits that the present petitioner has also filed an application before District Magistrate, Jehanabad on 12/5/2023 as regards to redressal of his grievance.