ROHAN KUMAR 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 Hero Glamour Motorcycle bearing Engine No. JAO6ERJGA27729, Chasis No. MBLJAS051JGA07396, which has been seized in connection with Gopalpur P.S. Case No. 39/2018 for the offences punishable under sec. 30(A) of the Bihar Prohibition and Excise Act, 2016.

(3.) It is stated by learned counsel for the petitioner that 750 ml of Royal Stag Whisky has been seized; the confiscation proceeding is yet to be initiated and the vehicle is lying under the open sky in the police station. The seizure list supports the seizure of the motorcycle and 750 ml of Royal Stag Whisky.