AJAY KUMAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) The petitioner prays for provisional release of the Motorcycle bearing registration No. BR2K3530 which has been seized in connection with Bodhgaya P.S. Case No. 372 of 2017 for the offence punishable under section 30(d) of the Bihar Prohibition and Excise Act, 2016.

(3.) Counsel for the petitioner informs that it is for alleged recovery of 25 Kg of Mahua flower that has given rise to Bodhgaya P.S. Case No. 372 of 2017 for alleged violation of the provisions of section 30(d) of the Bihar Prohibition and Excise Act (for short 'the Act')