KRISHNA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to make necessary correction in paragraph 1 of the writ petition in respect of registration number of the motor vehicle in question.

(2.) Prayer is allowed, as prayed for.

(3.) The petitioner has invoked the writ jurisdiction of this Court for release of Bajaj Pulsar Motor Cycle bearing registration No. BR44D-7186 seized by the Bihar Police in connection with Complaint Case No. 286(O) of 2016 registered under Section 47(a) and 53(b) of the Bihar Excise (Amendment) Act, 2016, which has been sent to the learned District Magistrate-cum-Collector, Buxar for confiscation.