Ajmer vs The State Of Madhya Pradesh
2025 Latest Caselaw 1680 MP

Madhya Pradesh High Court

Ajmer vs The State Of Madhya Pradesh on 17 July, 2025

Author: Pranay Verma

Bench: Pranay Verma

           NEUTRAL CITATION NO. 2025:MPHC-IND:18408




                                                                  1                                     WP-16238-2025
                             IN     THE       HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         BEFORE
                                           HON'BLE SHRI JUSTICE PRANAY VERMA
                                                      ON THE 17th OF JULY, 2025
                                                 WRIT PETITION No. 16238 of 2025
                                                      AJMER
                                                      Versus
                                     THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                                  Shri Mayank Mishra - Advocate for the petitioner.

                                  Shri Dr. Amit Bhatia - Govt. Advocate for the State.

                                                                      ORDER

This writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:

"1. यह क, यािचकाकता माननीय यायालय से यह सहायता चाहता है क यथ कं.1 ारा पा रत आलो य आदे श 15/04/25 को िनर त कया जावे एवं यािचकाकता को वाहन कं. एम.पी.09.सी.एम.7558 को सुपुदगी पर दये जाने का आदे श दान करने क कृ पा कर ।

2. यह क, उ करण क प र थितय को दे खते हु वे माननीय यायालय उिचत आदे श यािचकाकतागण के हत म पा रत करने क कृ पा कर ।"

2. The petitioner is challenging the order dated 15.04.2025 passed by the Additional District Magistrate, District Alirajpur, whereby his vehicle

XUV 500 bearing registration No.MP-09-CM-7558 has been confiscated for being involved in an offence registered vide Crime No.140/2024 at Police Station Kotwali, District Alirajpur under Sections 34(2), 46 of M.P. Excise Act on account of being involved in the transportation of illicit liquor measuring 172.8 bulk litres.

3. The Full Bench of this Court in Ramlal Jharia vs. State of M.P. and

NEUTRAL CITATION NO. 2025:MPHC-IND:18408

2 WP-16238-2025 others W.P. No.11356 of 2024 decided by judgment dated 21.04.2025 along with other connected petitions, has already held Section 47-A of M.P. Excise Act to be ultra virus of the Constitution of India. The impugned order has been passed under the provisions of Section 47-A of the Excise Act which now no longer has any legal force hence the order passed on the basis of the said provision cannot be sustained.

4. Consequently, the impugned order dated 15.04.2025 passed by the Additional District Magistrate, District Alirajpur is hereby quashed and it is directed that the vehicle of the petitioner XUV 500 bearing registration No.MP-09-CM-7558 be released in his favour on his furnishing adequate surety to the satisfaction of the Trial Court.

5. The petition is accordingly allowed and disposed off.

(PRANAY VERMA) JUDGE

Shilpa