SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The relevant facts of the case as emerging from the record are that petitioner is the owner of Mahindra Bolero vehicle bearing Chasis no. MA1XA2GHKF5A22539, Engine no. GHF4A55091 which was registered with the Transport Department with Registration No. JH03L-5222. On 18/2/2022. The Bolero vehicle of the petitioner was stolen from the residence of his brother-in-law namely Ankit Kumar. The petitioner, thereafter registered Nokha P.S. Case No. 47 of 2022 (Annexure-1) under Sec. 379 of the Indian Penal Code on 20/2/2022.

(3.) Further case of the petitioner is that the vehicle of the petitioner was later found with a new number plate bearing JH09F-2828 and it was seized by the Dobhi Police Station on 30/7/2022 for the alleged recovery of 1035 Kgs of Mahua Flower and 05 litres of illicit liquor and Dobhi P.S. Case No. 663 of 2022 (Annexure-2) was registered under Sec. 30(a) of the Bihar Prohibition and Excise(Amendment) Act, 2018.