LAWS(PAT)-2025-12-41

NIRANJAN KUMAR Vs. STATE OF BIHAR

Decided On December 18, 2025
NIRANJAN KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned AC to SC-12 for the State of Bihar.

(2.) The petitioner in the present writ application is seeking a direction in the nature of mandamus to the respondent authorities to release the vehicle (Maruti Dezire car) of the petitioner bearing registration no. BR21AB8422, chassis no. MBHCZFB3SNC227704 and engine no. K12NP4081340.

(3.) Learned counsel for the petitioner submits that as per Kako P.S Case No. 319 of 2025, police intercepted one Honda City car bearing registration no. DL4CNC5308, occupied by Amarjeet Kumar and Sudhir Kumar, in which altogether 291.375 litres of Indian made foreign liquor (IMFL) were found.