Santosh Kumar Singh vs The State Of Bihar
2021 Latest Caselaw 6395 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20329 of 2021
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Santosh Kumar Singh S/o-Yadunath Singh Permanent Resident of Vill-Tali Buzurg, P.O.-Tali, P.S.-Guthani, District-Siwan.

... ... Petitioner/s

Versus

1. The State of Bihar through The Principal Secretary Excise and Prohibition Department, Bihar, Patna.

2. The District Magistrate-Cum-Collector, Siwan.

3. The Superintendent of Police, Siwan

4. The Superintendent of Excise, Siwan.

5. The S.H.O./ Officer Incharge, P.S.-Ziradei, District-Siwan.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Prabhakar Singh, Advocate For the Respondent/s : Mr.Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s).

"For a direction to the respondent authorities to release the vehicle Hero Splender Pro Motorcycle bearing Registration no. BR-29N-3858, Engine no.-

HA103LDHF233253, Chasis no.-

MBLHA10ASDHF67315 IN FAVOUR OF THE Petitioner who is owner of the motorcycle, which has been seized in Ziradei P.S. Case No. 33/19 dated 03/04/19 lodged under section 272/273 of the I.P.C. and under section 30(a) Bihar Excise and Prohibition Act, 2016 in which confiscation proceeding is pending for which prior to the present case petitioner lodged F.I.R. bearing Bankata (District-Deoria, U.P.) P.S. Case No. 40/19 on 19.03.019 under section 379 of Patna High Court CWJC No.20329 of 2021 dt.23-12-2021

I.P.C. after theft of his motorcycle after which it was cought/seized in the Ziradei Police Station under the excise act, accordingly petitioner filed release petition in the competent court at Deoria, U.P. but the respondent authorities informed that it has been seized in Excise case for which confiscation proceeding is pending and for any other relief/s for which petitioner is legally entitled too."

It is submitted that 16 litres of Country made liquor

was recovered from the stolen motorcycle of the petitioner, for

which he has already lodged FIR on 19.03.2019 giving rise to

Bankata (District-Deoria, U.P.) P.S. Case No. 40 of 2019 for the

offence punishable under Section 379 of IPC, and same was

being used by the miscreants for transportation of illicit liquor

which was seized by the police on 03.04.2019.

Since seized vehicle was stolen by some miscreants,

petitioner cannot be held to be responsible for transportation of

illicit liquor, however, since the vehicle was used for

transportation of illicit liquor, same is liable for confiscation.

Petitioner claims to be owner of the seized vehicle

and same was stolen on 03.03.2019 for which he had earlier

instituted a case as such, petitioner cannot be held to be

responsible for transportation of illicit liquor, however, since the

vehicle was used for transportation of illicit liquor same is liable

for confiscation and confiscation proceeding has been initiated

in which petitioner can take a plea that he is not responsible of Patna High Court CWJC No.20329 of 2021 dt.23-12-2021

being indulged in carrying illicit liquor in his vehicle as same

was stolen for which he had already instituted an FIR.

In the facts and circumstances of the case, the

District Magistrate/Confiscating officer, Siwan is directed to

provisionally release the vehicle of petitioner after due

identification of ownership of the vehicle which was stolen and

subsequently recovered and seized by the police in excise case

on production of ownership and registration papers with respect

to vehicle in question in his name with two sureties (one local)

to the extent of the value of the vehicle as indicated in the

insurance document.

The petitioner while submitting the sureties shall

also furnish the following affidavits/undertakings:

(i) That the petitioner shall not indulge in

creating any third party right or interest in respect of

the vehicle during the pendency of the confiscation

proceeding and shall not alienate the vehicle during

this period.

(ii) The petitioner shall furnish an

undertaking to produce the vehicle before the

confiscating authority as and when required.

(iii)Prior to release of the vehicle, a Patna High Court CWJC No.20329 of 2021 dt.23-12-2021

Panchanama would be prepared wherein the

photograph of the vehicle shall be taken and will be

certified by the petitioner and same shall be kept on

record so that in future if so required, it may be used

as a secondary evidence. The petitioner shall furnish

an undertaking not to challenge the said

Panchanama.

The release shall be allowed within a period of 14

days from the date of submission of the sureties and the

undertakings as stated above, which would however be subject

to finalization of the confiscation proceeding.

With said observations and direction, this writ

petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

K.C.Jha/-

AFR/NAFR
CAV DATE
Uploading Date          24.12.2021
Transmission Date