RAM DULAR PASWAN, Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The present Writ Application has been filed for release of Bolero vehicle of the petitioner, bearing Registration No. BR26D-2193 seized in connection with Mohania P.S. Case No.115 of 2019, registered for the offences punishable under Section 30(a) of the Bihar Prohibition and Excise Act , as amended by Amendment Act 8 of 2018 (hereinafter referred to as the 'Act').

(3.) The prosecution case got initiated on the basis of written report of Shardendu Sharad submitted to the S.H.O., Mohania is to the effect that during patrolling on 07.03.2019 at 6.30 P.M., after having received a secret information to the effect that through a Bolero vehicle huge quantity of liquor is being transported, a raid was laid near the shop of Munna Chaudhary when on seeing the police party few persons started fleeing away from the shop, but on chase being made by the police, three persons were apprehended who disclosed their names as, Lalan Kumar, Md. Aarif, Md. Salim. Subsequently, the shop and the vehicles which were parked there were searched and from the shop of Munna Chaudhary, 259.200 litres, from the Logan vehicle, 8.640 litres and from the Bolero vehicle, 18.900 litres of Indian Made Foreign Liquor were recovered, leading to registration of Mohania P.S. Case No.115 of 2019, registered for the offences punishable under Section 30(a) of the Bihar Prohibition and Excise Act , as amended by Amendment Act 8 of 2018.