Sudishta Baitha vs The State Of Bihar
2021 Latest Caselaw 4686 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.15560 of 2021
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Sudishta Baitha S/o Ram Pavitra Baitha R/o Vill.- Bijdhari, P.S.- Keshariya, Dist.- East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar Through Principal Secretary, Department of Excise and Prohibition, Govt. of Bihar.

2. The District Magistrate East Champaran at Motihari.

3. The Police Superintendent East Champaran at Motihari.

4. The S.H.O. Dhaka E. Champaran at Dhaka.

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

For the Petitioner/s : Mr.Dhannjay Kumar No 2, Advocate For the Respondent/s : Mr. Kumar Manish, SC 5 Mr. Prashant Kumar, Ac To Sc 5 ====================================================== 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 : 16-09-2021 Heard learned counsel for the parties.

Petitioner has prayed for following relief:-

"(i) For issuance of an appropriate writ in nature of mandamus direction the respondent to release the vehicle Hero Glamour Drum Motor Cycle of the petitioner bearing registration BR05S-6647 Chassis No.MBLJA06AMGGA26915 Engine No. JA06EJGGAO9870 was seized by A.S.I. in connection with Dhaka P.S. Case No. 352/20 arising out of in confiscation proceeding 316/21 pending before respondent no.2 registered u/s 414,34 of I.P.C. & u/s 30(a) of Bihar Prohibition & Excise Act 2016."

Allegation is recovery of 33 litre of illicit country Patna High Court CWJC No.15560 of 2021 dt.16-09-2021

made Neplai wine from the motorcycle and miscreants

accompanying said vehicle tried to flee away but on being

chased, three of them were apprehended and thereafter illicit

liquor and motorcycle were seized for which FIR Dhaka P.S.

Case No. 352/20 dated 05.09.2020 was registered for the

offence punishable under Section 30(a) of the Bihar Prohibition

and Excise 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

11.06.2020 for which he has lodged FIR giving rise to

Keshariya P.S Case No. 235/20 for the offence punishable

under Section 379 of IPC 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 being confiscation caase

no.316/21 against his seized motorcycle is going on which he

came to know through public notice.

Petitioner claims to be owner of the seized vehicle

and same was stolen on 11.06.2020 for which he had earlier Patna High Court CWJC No.15560 of 2021 dt.16-09-2021

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

responsible for transportation of illicit liquor.

In the facts and circumstances of the case, the

District Magistrate/Confiscating officer East Champaran at

Motihari 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 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 Patna High Court CWJC No.15560 of 2021 dt.16-09-2021

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)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          17.09.2021
Transmission Date       NA