Santlal Yadav vs The State Of Bihar
2023 Latest Caselaw 648 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17482 of 2022
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Santlal Yadav Son of Late Baljeet Yadav resident of Village- Tekagadha @ Tekangadha, Police Station- Jiyanpur in the district of Azamgarh (U.P.).

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Excise, Government of Bihar, Patna.

2. The Principal Secretary, Excise Department, Government of Bihar, Patna.

3. The District Magistrate-cum-Collector, Siwan.

4. The Superintendent of Police, Siwan.

5. The Officer-in-charge, Gudhani P.S. in the district of Siwan.

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

For the Petitioner/s : Mr.Sunil Kumar, Adv For the Respondent/s : Mr.Kumar Manish ( SC 5 ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-02-2023 Heard learned counsel for the parties.

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

"To direct the respondents to release the Vitara Brezza Car (Maruti) of the petitioner bearing Reg. No. UP50AX-9344 in favour of the petitioner. Which has been seized in connection with Gudhani P.S. Case No. 249 of 2022 registered for the offence punishable Under Sections 30(a) Bihar Prohibition and Excise Act, 2016."

Allegation is of recovery of 2 litre of illicit liquor from

the seized vehicle of the petitioner. Patna High Court CWJC No.17482 of 2022 dt.02-02-2023

Petitioner claims to be the owner of the said vehicle. It is

further submitted that a meagre quantity of 2 litre of liquor has

been recovered from the vehicle, as such, it cannot be inferred

that the vehicle was used for transporting/carrying illicit liquor,

nor it can be presumed that recovered illicit liquor was kept for

sale/purchase/ trade purpose and it appears that same was kept

for personal consumption.

In the facts and circumstances of the case, the District

Magistrate/Confiscating Officer concerned 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/her name and on furnishing adequate sureties to

the satisfaction of District Magistrate / Confiscating Authority

and undertaking.

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.

Petitioner is also at liberty to get his/her vehicle

released on payment of penalty in terms of Rule 12(A) inserted

by amending Bihar Prohibition and Excise Rules, 2021.

Patna High Court CWJC No.17482 of 2022 dt.02-02-2023

With said observation and direction, this writ petition

is disposed of.

(Sanjay Karol, CJ)

(Partha Sarthy, J) ranjan/-

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