RAVI PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) As per prosecution case Foreign Liquor of Royal challenge Brand 180ml x 13 pcs, Sterling Reserve Foreign Liquor 180ml x 9pcs, Officer Choice Blue Whiskey of 375ml x 23 pcs, One Cartoon Kingfisher of 12pcs, Country-made liquor of 600mlx16 pcs were recovered. Liquor was seized from the shop of this petitioner.

(3.) It has been submitted by the counsel for the petitioner that petitioner is running a small cold-drinks shop which is the source of his livelihood. It has been submitted that though seizure-list was made in the shop, but no independent witnesses have been arrested as seizure-list witness.