JITENDRA SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioners are full-brothers. They are accused in connection with Ara (Town) Police Station Case No. 364 of 2016 registered under Sections 47, 54 and 68G of the Bihar Excise (Amendment) Act, 2016 for the offence, allegedly, committed on 05.07.2016.

(3.) According to FIR foreign liquor was recovered from the shop of the petitioner no. 1 Jitendra Singh and on the same day in a subsequent search foreign liquor was recovered from a room on the first floor of the house of petitioner no. 2 Sanjay Singh. Both the shop and the room were sealed by the authorities.