SUBODH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner as well as learned counsel for the State.

(2.) The petitioner seeks release of his pick-up van bearing Registration No. BR05GA8629 which was seized in connection with Rajepur P.S. Case No. 130 of 2018 under Sec. 7 of the Essential Commodities Act, 1955.

(3.) Brief facts of this case is that on 21/8/2018, Block Development Officer-cum-Block Supply Officer, Tetaria, East Champaran gave a written report and the same was treated as First Information Report being Rajepur PS Case No. 130 of 2018 and registered under Sec. 7 of the Essential Commodities Act, 1955.