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Supreme Court: Drunk Occupants of Private Vehicles Can be Prosecuted Under Bihar Prohibition Law - (02 Jul 2019)

CRIMINAL

Supreme Court has observed that a private vehicle in Bihar is defined as a "public place" by the State's prohibition law and if a person is travelling drunk, police have the power to prosecute. The Court made the observation while deciding on an appeal filed by some persons, who were travelling to Patna from Jharkhand's Giridih on June 25, 2016 in a private vehicle after consuming liquor, and were arrested by police.

Tags : SUPREME COURT   BIHAR PROHIBITION LAW  

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