SMT. MANORAMA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y.V.Giri, learned senior counsel assisted by Mr. Pranav Kumar, learned counsel for the petitioner and Mr. Dilip Kumar Sinha, learned A.P.P. for the State.

(2.) The petitioner seeks bail in Rampur P.S.Case No. 131 of 2016 dated 10.05.2016 instituted under Sections 47(a), 48, 53(c) and 54 of the Bihar Excise (Amendment) Act, 2016.

(3.) The allegation against the petitioner is that from the house of the petitioner, six bottles of Indian made foreign liquor were recovered.