RAJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Ms. Bharti Kumari, learned counsel appearing on behalf of the petitioner and Mrs. Shaheen Begum, learned APP for the State.

(2.) The petitioner has preferred the application under Sec. 528 of the BNSS, 2023 for quashing of the order taking cognizance dtd. 20/3/2020 in connection with G.O. Case No.837 of 2017, whereby cognizance has been taken by the learned ADJ-II cum Special Judge, Nawada under Sec. 30(a) of the Bihar Prohibition and Excise Act, 2016.

(3.) The prosecution story, in brief, is that on 11/8/2017 at 01:30 AM at Integrated Check Post, Rajouli, Nawada, the bus bearing Registration No. BR-06PA/6651 en route from Ranchi to Raxaul was stopped by the Inspector (Excise), Nawada, and other excise officials and the SAP force. Upon proper search, a bag containing 6.75 litres of illicit liquor was recovered in front of the seat of the petitioner in the said bus and was seized.