SATVINDER SINGH BEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard both the parties.

(2.) By filing the present writ petition, the petitioner has prayed for the following relief(s):--

(3.) As per prosecution's case, there is alleged recovery of 750ml of foreign liquor beneath the driver's seat from the vehicle of petitioner bearing Registration no. DD-02- G-0824, Chassis No. WBA27DR08PY425456 and Engine No. 0057Y453. On basis of the aforesaid facts, F.I.R. was registered on 5/1/2025 bearing Excise P.S. Case No.13 of 2025 under Ss. 30(a), 32(1), 32(2), 41(1) and 41(2) of Bihar Prohibition and Excise (Amendment) Act, 2018 and the vehicle in question was seized and being confiscated.