MOHAMMAD BASIM AKRAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) Briefly stated, the facts of the case is that petitioner is owner of the seized truck and same was used for transportation of goods and it is alleged by the Informant who is an Excise Officer that during checking of vehicles 8.800 litre of illicit liquor was recovered from the cabin of the Driver and thereafter the Truck and the illicit liquor were seized and Driver of the Truck Subodh Mandal was arrested. It is further stated in the FIR that 5 ml/disposable syringe with needles in 217 cartoons were also recovered from the said Truck.