Kundan Kumar vs The State Of Bihar
2021 Latest Caselaw 2710 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.8452 of 2021
     ======================================================

Kundan Kumar S/o Mohan Singh Resident of Village- Orhanpur, P.S.- Nawada Mufassil, District- Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Chief Secretary, Government of Bihar, Patna.

3. The Director General of Police, Bihar, Patna.

4. The District Magistrate, Nawada.

5. The Excise Superintendent of Police, Nawada.

6. The Station Head Officer, Police Station, Mufassil Nawada.

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

For the Petitioner/s : Mr. Krishna Deo Raj, Advocate For the Respondent/s : Mr. Vikash Kumar, SC-11. ====================================================== (The proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video Conferencing from their residence.) CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 28-06-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s).

"I. For issuance of writ in the appropriate nature for direction to the Respondent Authorities to release the motor cycle Glamour in question bearing Registration no. BR 02K-3375 which has been seized in Nawada Mufassil P.S. Case No. 12/2021 and it has been alleged that from the said motor cycle, nothing has been recovered.

II. For any other order/ orders for which this Hon'ble court may deem fit and proper."

Patna High Court CWJC No.8452 of 2021 dt.28-06-2021

It is submitted that no illicit liquor was recovered from the

vehicle. Name of petitioner has surfaced in this case only on the

basis of confessional statement of co-accused Manju Devi and

on that basis motorcycle of the petitioner was seized by the

police.

In facts and circumstances of present case, District

Magistrate/Confiscating Authority, Nawada is directed to

provisionally release the vehicle of petitioner after due

identification of ownership of the vehicle 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 would be prepared wherein the photograph of the Patna High Court CWJC No.8452 of 2021 dt.28-06-2021

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, this writ petition is disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) veena/rajiv-

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