LAWS(PAT)-2025-11-24

DIPU KUMAR YADAV Vs. STATE OF BIHAR

Decided On November 12, 2025
Dipu Kumar Yadav Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned AC to GP-11 for the State.

(2.) Petitioner in the present case is seeking release of the vehicle bearing registration No. BR29BB5340, Chassis No.MA1UJ2TZ2R2F35199 and Engine No. TZRZE90255.

(3.) It appears that the the vehicle in question has been seized and a case bearing Uchakagaon P.S. Case No. 349 of 2024 dtd. 22/10/2024 has been registered under Ss. 303(2), 3(5) of B.N.S., 2023 and Sec. 30(a)/45 of the Bihar Prohibition and Excise Act, 2022.