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Kripa Shankar vs The State Of Bihar
2023 Latest Caselaw 2229 Patna

Citation : 2023 Latest Caselaw 2229 Patna
Judgement Date : 9 May, 2023

Patna High Court
Kripa Shankar vs The State Of Bihar on 9 May, 2023
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6857 of 2023
     ======================================================

Kripa Shankar Son of Jagdish Singh Resident of Village- Chihuta, P.S. Aurai, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar Through the Additional chief Secretary, Prohibition Excise and Registration Department, Government of Bihar, Patna.

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

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

4. The Excise Superintendent, Muzaffarpur.

5. The Station Head Officer, Police Station- Aurai, District-Muzaffarpur.

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

For the Petitioner/s : Mr.Dr. Bipin Chandra For the Respondent/s : Mr.Vikash Kumar (SC11) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 09-05-2023 Heard learned counsel for the petitioner and the

respondents.

The petitioner's vehicle bearing Registration No

BR06PA-4393 was seized under Section 30 (a) of the Bihar

Prohibition and Excise Act. On inspection, 55.020 liters of

liquor was found in the vehicle. The petitioner has prayed for

release of the vehicle under Rule 12A of the Bihar Prohibition

and Excise Rules, 2021 (for brevity, the Rules).

The vehicle is now under the custody of respondents

and the petitioner seeks its release under Rule 12A of the Rules.

Patna High Court CWJC No.6857 of 2023 dt.09-05-2023

In such circumstances, the District Magistrate-cum-

Collector, Muzaffarpur shall determine the insured value of the

vehicle and release the vehicle in favour of the petitioner on his

depositing 50% of the insured value as is prescribed under Rule

12A of the Rules within a month of this order.

This writ petition stands disposed of.

(K. Vinod Chandran, CJ)

(Madhuresh Prasad, J) M.E.H/uttam/-

AFR/NAFR CAV DATE Uploading Date Transmission Date

 
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