Manoj Yadav vs The State Of Bihar Through The ...
2021 Latest Caselaw 3569 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1209 of 2021
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Manoj Yadav, Son of Sardar Yadav, Resident of Village-Sasna, P.S.-Narari Kala Khurd, District-Aurangabad (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Department of Excise Government of Bihar, Patna.

2. The District Magistrate, Aurangabad.

3. The Superintendent of Police, Aurangabad.

4. The Officer In-Charge, Amba Police Station, District-Aurangabad.

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

For the Petitioner/s : M/s Leelawati Kumari Aman Vishal, Advocates For the Respondent/s : Mr. Vivek Prasad, GP 7 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.)

Date : 20-07-2021 Heard learned counsel for the petitioner and learned

counsel for the State.

Petitioner has prayed for the following relief(s): -

" For issuance of appropriate writ/writs, order/orders, direction/directions directing the respondent authorities to release the seized Bajaj discover motorcycle of the petitioner bearing registration No. BR26D8826 having Chassis No. MD2A57AZ5ERF59944 and Engine No. PAZREF39329 in favour of the petitioner which has been seized by the officer in-charge, Amba police station, Aurangabad in connection with Amba P.S. Case No. 67/2019 dated 18.07.2019 Patna High Court CWJC No.1209 of 2021 dt.20-07-2021

instituted for offences punishable under Section 30(a) of the Bihar Prohibition and Excise (Amendment) Act, 2018 and further prayed for any other relief/(s) for which the petitioner may be found entitled to in the fact and circumstances of the case stated hereinafter. "

Allegation is recovery of 68 litre of illicit wine from

the motorcycle and miscreants accompanying said vehicle fled

away on seeing the police and thereafter illicit liquor and

motorcycle were seized for which FIR being Amba P.S Case No.

67 of 2019 was registered for the offence punishable under

Section 30(a) of the Bihar Prohibition & Excise(Amendment)

Act, 2018 and since illicit liquor was recovered from motorcycle

same became liable for confiscation under section 56 of the

Excise Act.

Petitioner claims to be the owner of the vehicle and

states that his vehicle was stolen by unknown thieves on

24.09.2018 for which he had given written complaint to SHO,

Badem O.P., Nabinagar, Aurangabad, dated 27.09.2018 and

his stolen vehicle was being misused by the accused for trade of

illicit liquor and he is nowhere concerned with said crime and

seized vehicle may be released in his favour. Learned counsel

for the petitioner further submits that confiscation proceeding

has not been initiated as yet. Statement in this regard has been Patna High Court CWJC No.1209 of 2021 dt.20-07-2021

made in paragraph no. 14 of his petition.

In facts and circumstances of the present case when the

vehicle of the petitioner was stolen and same was being misused

by accused in trade of illicit liquor for which petitioner cannot

be faulted and in view of the above, the writ petition is disposed

of with a direction to the concerned Confiscating

Authority/District Collector, to provisionally release the vehicle

of petitioner after due identification of ownership 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 Panchanama Patna High Court CWJC No.1209 of 2021 dt.20-07-2021

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.

With said observations and direction, this writ

petition is disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          24.07.2021
Transmission Date       NA