Sunil Kumar vs The State Of Bihar
2021 Latest Caselaw 4756 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.14828 of 2021
     ======================================================

Sunil Kumar S/o Ramdev Ray, Resident of Ward No.- 5 Sundar Saray,

Motipur, P.S. Motipur, District - Muzaffarpur.

... ... Petitioner/s

Versus

1. The State of Bihar through its Principal Secretary Department of Excise,

Vikash Bhawan, Patna, Bihar.

2. The Principal Secretary Home Police, Bihar, Patna.

3. The District Magistrate Muzaffarpur, District - Muzaffarpur.

4. The Excise Superintendent of Police Muzaffarpur District Muzaffarpur.

5. The Sub-Inspector Excise Raiding Force - 2, Muzaffarpur Unit, District

Muzaffarpur.

... ... 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 : Ms.Nitu Kumari, 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 : 21-09-2021 Heard learned counsel for the parties.

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

"That this is an application is preferred on behalf of abovenamed petitioner for issuance of appropriate writ/writs, Patna High Court CWJC No.14828 of 2021 dt.21-09-2021

commanding the respondents authorities to get unseal the house of petitioner which has been illegally sealed by the Respondent No. 5 (SI Excise Raiding Force-2) Muzaffarpur in connection with Muzaffarpur Excise Case No. 229/2021 (PR No. 16/2021) offences under section 30(a), 32(3) Bihar Prohibition and Excise Act. The case is pending in the court of learned Special Judge, Excise Act, Muzaffarpur."

Allegation is of recovery of 104.455 litre of illicit liquor

from the medical shop near the main entrance gate of said joint

house of petitioner.

It is submitted on behalf of petitioner that he is owner of

the sealed premises and nothing was recovered from his

possession or from the house and same has been sealed although

no offence under the Excise Act is made out. It is further

submitted that no confiscation proceeding has been initiated as

yet.

In the facts and circumstances of the present case, the

Confiscating Authority/District Collector, Muzaffarpur, is

directed to provisionally unseal the sealed house except the

medical shop near the main entrance gate of said joint house

of petitioner forthwith and possession to be handed over to the

petitioner, on the petitioner depositing the original title deed of

property, in question, as security with one surety to the extent of

value of property as per the circle rate with the concerned Patna High Court CWJC No.14828 of 2021 dt.21-09-2021

District Collector, or Confiscating Authority.

Petitioner shall also file an undertaking that during

pendency of confiscating proceeding, no third party right or

interest will be created on the property liable for confiscation.

This writ petition stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) ranjan/-

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