Shailendra Ray @ Salender Ray @ ... vs The State Of Bihar
2021 Latest Caselaw 6408 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20533 of 2021
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Shailendra Ray @ Salender Ray @ Shailender Ray Son of Sarwadev Ray @ Sarpdev Ray, Resident of Village Chanana, Channa, P.S. Madhourah, District

- Saran at Chapra.

... ... Petitioner/s Versus

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

2. The District Magistrate - Cum - Collector, Saran at Chapra.

3. The Assistant Excise Commissioner, Saran at Chapra.

4. The Superintendent of Excise, Saran at Chapra.

5. The Vehicle Inspector, Saran at Chapra.

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

For the Petitioner/s : Mr. Dewendra Narayan Singh, Advocate For the Respondent/s : Mr. Kumar Manish, SC-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 23-12-2021 Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.20533 of 2021 dt.23-12-2021

It is submitted on behalf of petitioner that he is the

owner of the seized vehicle which was stolen by unknown

thieves on 12.05.2021 for which the brother of the petitioner has

lodged FIR on 14.05.2021 giving rise to Amnour P.S. Case No.

117 of 2021 for the offence punishable under Section 379 of

IPC, and same was being used by the miscreants for

transportation of illicit liquor and 50 litres of illicit country

made liquor was recovered by the police from said stolen

motorcycle giving rise to Awatar Nagar P.S. Case No. 186 of

2021 dated 09.07.2021 for the offence punishable under

Sections 304(A), 279, 337 and 338 of the IPC and Section 30(a)

of the Bihar Prohibition and Excise Act, 2016.

Petitioner claims to be owner of the seized

motorcycle and same was stolen 12.05.2021 for which his Patna High Court CWJC No.20533 of 2021 dt.23-12-2021

brother had earlier instituted a case on 14.05.2021 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.

In the facts and circumstances of the case, District

Magistrate/Confiscating officer, Saran at Chapra, 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.

Patna High Court CWJC No.20533 of 2021 dt.23-12-2021

(iii)Prior to release of the vehicle, a 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) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 24.12.2021 Transmission Date