Ram Umed Mandal vs The State Of Bihar
2021 Latest Caselaw 3636 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                Civil Writ Jurisdiction Case No.12488 of 2021
     ======================================================

Ram Umed Mandal Son of Chhathu Mandal Resident of Village- Jihuli, P.S.- Patahi, District- East Champaran.

... ... Petitioner/s Versus

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

2. The Collector East Champaran at Motihari.

3. The Superintendent of Police East Champaran at Motihari.

4. The Superintendent of Excise East Champaran at Motihari.

5. The Superintendent of Excise East Champaran at Motihari.

6. The S.H.O. of Pakaridayal Police Station District East Champaran.

7. The Investigating Officer Sikrahana Region, P.S.- Kundwachainpur, District-

East Champaran.

... ... Respondent/s ====================================================== (The proceedings of the Court are being conducted by Hon'ble the Chief Justice /Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences /offices.) Appearance :

For the Petitioner/s : Mr.Karandeep Kumar, Adv For the Respondent/s : Mr.Vivek Prasad (Gp7) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR )

Date : 22-07-2021 Heard learned counsel for the parties.

Petitioner has prayed for the following relief:-

"i. For directing the respondent authorities to release the motorcycle bearing Registration No. BR05V8530 Engine No. HA10AGHHC73992, which has Patna High Court CWJC No.12488 of 2021 dt.22-07-2021

been seized in connection with Excise Case No. 258 of 2020 registered for the offences punishable u/s under Section 30(a) of Bihar Prohibition and Excise Act."

Allegation is recovery of 39 litre of illicit Nepali 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 Excise Case No. 258 of 2020

was registered and since illicit liquor was recovered from

motorcycle same became liable for confiscation under section

56 of the Excise Act for which confiscation proceeding has been

initiated being Confiscation Case No. 750 of 2020.

Petitioner claims to be the owner of the vehicle and

states that his vehicle was stolen by unknown thieves on

28.06.2020 for which he had instituted an FIR being

Pakaridayal PS Case No. 153 of 2020 dated 30.06.2020 under

Section 379 of the Indian Penal Code 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 during pendency of Confiscating

proceeding pending before the Collector, East Champaran,

Motihari.

In facts and circumstances of the present case when the

vehicle of the petitioner was stolen and same was being misused Patna High Court CWJC No.12488 of 2021 dt.22-07-2021

by accused in illicit trade of liquor for which petitioner cannot

be faulted as such the confiscating authority is directed to

provisionally release the vehicle of petitioner in his favour on

due identification and presentation of ownership papers with

two sureties (one local) to the extent of the value of the vehicle

as indicated in 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

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 Patna High Court CWJC No.12488 of 2021 dt.22-07-2021

undertaking not to challenge the said Panchanama.

With said observations and direction, this writ petition is

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J)

ranjan/-

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