Ramanti Devi vs The State Of Bihar
2022 Latest Caselaw 2755 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.15491 of 2021

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Ramanti Devi, Wife of Chandrika Yadav, Resident of Village - Chhawani Ward No. 5, P.S. - Kalibagh O.P. Bettiah Town, District - West Champaran.

... ... Petitioner/s Versus

1. The State of Bihar, through the Additional Chief Secretary, Prohibition and Excise, Government of Bihar, Patna.

2. The Commissioner, Prohibition and Excise, Government of Bihar, Patna.

3. The District Magistrate, West Champaran at Bettiah.

4. The Senior Superintendent of Police, West Champaran at Bettiah.

5. The Sub-Divisional Police Officer, West Champaran at Bettiah.

6. The Superintendent Excise, West Champaran at Bettiah.

7. The Station House Officer, Muffasil (Bhanu Chapra O.P.), West Champaran at Bettiah.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr. Rama Kant Sharma, Sr. Advocate Mr.Rajesh Kumar, Advocate For the Respondent/s : Mr.Kumar Manish ( SC-5) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 11-05-2022 Heard learned counsel for the parties.

The petitioner has prayed for the following

relief/s :-

Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

Petitioner claims to be the owner of the seized premises.

Allegation is recovery of 1927.8 litre of illicit liquor

from the seized house of the petitioner.

It is submitted by learned counsel for the State that

during pendency of writ petition, there has been amendment in

the Bihar Prohibition and Excise Rules, 2021 and a new Rule

12(B) and 57 B have been inserted which read as under:-

"12B. Release of Premises on Payment of Penalty: - (1) If any premises or part thereof has been seized or sealed by any police or excise officer under the Act, then in terms of section-57B (2) of the Act, the Collector or an officer authorized by him, upon receipt of an application in Form V from the owner of the said premises, may release or unseal the said premises or part thereof upon payment of such penalty as may be ordered by the Collector or the officer authorized by him. Provided, where it is not possible to ascertain the owner of the premises or the owner is not coming forward, the Collector or the officer authorized by him shall, after waiting for 15 days from the date of seizure/sealing, proceed to confiscate the premises as per the provisions of the Act.

(2) The Collector or the officer authorized by him shall have due regard to the economic status of the individual, nature of his involvement in the crime, location of the premises and the quantum of intoxicant recovered while deciding the quantum of fine to be paid by the individual. However, the fine shall not be less than Rs. one Lakh in any case. In any case, the Collector shall not wait beyond 15 days from the date of seizure/sealing and if during this period, the accused/owner does not pay up the penalty he shall proceed with the confiscation/auction.

(3) Notwithstanding above, if on a report by police Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

officer or excise officer, the Collector or the officer authorized by him is satisfied that releasing the premises shall not be in the public interest, the Collector or the officer authorized by him shall proceed ahead with the confiscation of the said premises or part thereof and its subsequent auction/disposal.

(4) Such penalty shall be, regardless of the outcome of the trial if any, before the Special Court, non-refundable.

(5) The owner of the Premises shall, after the release of the premises, allow the inspection of the premises as and when desired by the authorities.

[Explanation: In all pending/ongoing cases of confiscation/ auction of premises, the Collector or the officer authorized by him may give an opportunity to the existing owner to pay the aforesaid penalty and get the premises released. Upon satisfaction of ownership and upon payment of such penalty, the ongoing confiscation/auction proceeding may be dropped and the premises released.]"

57B-Things or premises liable to be released upon penalty-

(1) Any animal, vehicle, vessel or other conveyance used for committing any offence punishable under this Act that has been seized by any police Officer or Excise Officer may be released by the Collector upon payment of such penalty as may be notified by the State Government.

(2) Any premises or part thereof used for committing any offence punishable under this Act that has been seized by any police Officer or Excise Officer may be released by the Collector upon payment of such penalty as may be notified by the State Government.

(3) If the person concerned does not pay the penalty, then the Collector shall proceed to confiscate the said animal, vehicle, vessel or other conveyance and premises as per section-

[Explanation 1: It shall not be a right of the accused to get his conveyance, item or premises released upon payment of Patna High Court CWJC No.15491 of 2021 dt.11-05-2022

the required penalty. The Collector, based upon a report by a police Officer or an Excise Officer, may, for reasons to be recorded in writing, still refuse to release the said conveyance, item or premises and proceed ahead with confiscation and auction/destruction.] [Explanation 2: The Collector shall, from the date of this Amendment coming into force, close the on-going confiscation proceeding if the person concerned pays the penalty as notified and release such vehicle, conveyance or premises.] [Explanation 3: Such release shall not affect the outcome of trial, if any, before the Special Court.]"

In said view of the matter, the writ petition is disposed

of with liberty to petitioner to avail the remedy of the amended

provision of 12(B) and 57B of the Bihar Prohibition & Excise

(Amendment) Rules, 2022. It is made clear that this Court has

not expressed any opinion with respect to merit of the case.

Equally, liberty reserved to petitioner to approach this

Court for same and subsequent cause of action, if need so arises.

(Sanjay Karol, CJ)

( S. Kumar, J)

Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 18.05.2022 Transmission Date