INDEEP SINGH BHATIA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner and learned A.P.P. for the State.

(2.) The petitioner apprehends his arrest in connection with Majhauliya P.S. Case No. 230 of 2020 instituted under Ss. 284, 285, 403, 406, 407, 408, 409, 420 and 34 of the Indian Penal Code read with Ss. 30(a), 31 of the Bihar Prohibition and Excise Act.

(3.) As per the prosecution case, total 25000 litres of Ethanol alcohol was being transported from distillery Majhualia Sugar Industries Pvt. Ltd. Majhualia to IOCL, Barauni, Begusarai on 25/4/2020 under Tanker bearing Reg. No. UP53AT1786 operated by Indian Tankers Pvt. Ltd. Gorakhpur. The Excise Department Motihari, during course of raid near Old Hazara Bis Line Hotel, on the way from Muzaffarpur to Motihari recovered 4 drums of 200 litres each and 8 gallons of 35 litres each from the pickup van bearing Reg. No. BR02GA-1445 which was being used for fetching up the ethanol alcohol through a pipe with one of the chambers i.e. Chamber No.- A of tanker in question. During course of inspection of Majhaulia Distillery, it was found that the illegal trade of denatured ethyl alcohol was being deliberately promoted by the management of the Majhaulia distillery, agency authorized for installing digital lock and the management responsible for transportation of tanker of Indian Tankers Pvt.