NAUSHAD ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The present writ petition has been filed for the following reliefs:-

(3.) The learned counsel for the petitioner submits that while the petitioner was posted as Station House Officer (SHO), Rajapakar Police Station, then on 12/10/2021 a first information report was lodged by one Atul Kumar giving rise to Rajakar P.S. Case No. 266 of 2021 under Ss. 302, 328, 120(B) and 34 of the Indian Penal Code against named accused persons. One day prior to the date of occurrence, the petitioner on secret information conducted raid at a place as well as house of one Shubham Kumar from where Homeopathic Medicine, some bottles of imperial blue wine, wine bottle wrappers, 12 empty bottle of 375 ml. imperial blue wine and 18 empty bottles of Royal Stag wine was recovered from the house of Shubham Kumar and upon enquiry the name of Bulbul Jha @ Rajesh Kumar Mishra transpired in doing illegal business of liquor, which resulted in lodging of Rajapakar P.S. Case No. 263 of 2021 dtd. 11/10/2021 under difference Ss. of Bihar Prohibition and Excise Act, 2018. Subsequently, the house of Bulbul Jha @ Rajesh Kumar Mishra was raided where several empty bottles of Homeopathic medicine and poisonous liquor were recovered for which again a First Information Report bearing Rajapakar P.S. Case No. 267 of 2021 was registered.