Patna High Court
Dinesh Rai @ Dinesh Ray vs The State Of Bihar on 27 January, 2025
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Sunil Dutta Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.239 of 2025
======================================================
Dinesh Rai @ Dinesh Ray Son of Late Raj Nandan Rai Resident of Village-
Bajahiya, P.S.- Dariyapur, District- Saran at Chapra.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of
Registration, Excise and Prohibition, Government of Bihar, Patna.
2. The Inspector General of Excise, Government of Bihar, Patna.
3. The Collector-cum- District Magistrate, Saran at Chapra.
4. The Superintendent of Police, Saran at Chapra.
5. The Station House Officer, Dariyapur Police Station, Saran at Chapra.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Udai Shankar Singh, Advocate.
For the Respondent/s : Mr. Saroj Kumar Sharma, AC to AAG-3.
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE SUNIL DUTTA MISHRA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 27-01-2025
1. In the instant petition, petitioner has prayed for
the following relief(s):-
I. To command and direct the respondents
authorities to release the entire articles including
the amount of rupees two lacs twenty seven
thousand and six hundred (Rs.2,27,600/-) in favour
of the petitioner which has been seized from the
house of the petitioner namely Dinesh Rai, in
connection with Dariyapur P.S. Case No.635 of
2021 on 22.12.2021.
II. To command and direct the respondent
authority to release the Motorcycle details as Hiro
HF Deluxe bearing Registration No. BR-04R-1589,
Engine No. HA11EJE9H30102, Chassis No.
Patna High Court CWJC No.239 of 2025 dt.27-01-2025
MBLHA11 ALE9H24977 in favour of the Firendra
Ray which has been seized in connection with
Dariyapur P.S. Case No.635/2021 from the
shop/House of the petitioner has been registered in
the name of the Firendra Ray by the DTO, Saran at
Chapra.
III. To command and direct the respondent
authorities to make payment of compensation for
damaged/ loss to the petitioner of rupees 5 Lacs on
account of illegally seized entire sale amount and
its related all registers/ Khata Bahi and other
articles i.e. plastic for packing of mombatti
(candle) packets and 6.00 Kg. Gur/ Mitha and two
steel box with entire sale amount from shop run by
the petitioner from his house/dalan.
IV. To command and direct the respondents
authorities to not initiate the confiscation
proceeding under Bihar Prohibition and Excise
Act, 2018 against the aforementioned articles/
motorcycle/ seized money Rs.2,27,600/- which has
been illegally seized in connection with Dariyapur
P.S. Case No.635 of 2021 registered u/s. 30/30(a),
30(b), 33 of Bihar Prohibition and Excise
Amendment Act, 2018.
2. The aforementioned relief is with reference to
seizure memo dated 22.12.2021 (Page 29) which reads as
under :-
tCr lkekuksa dk fooj.k%&
¼1½ dkyk xqM+ dk 15 cksjk izR;sd cksjk dk otu& 15 x
40 kg = 600 kg.
¼2½ nks isVh ¼LVhy dk½ ftlesa flDdk ,oe dkxt dk
uksV j[kk gqvkA ftldh fxurh djus ij dze"k%&
10 :0 dk flDdk x 200 ihl x 23 caMy = 46000 :0
05 :0 dk flDdk x 200 ihl x 55 caMy = 55000 :0
05 :0 dk flDdk x 100 ihl x 01 caMy = 1000 :0
10 :0 dk flDdk x 120 ihl x 01 caMy = 1200 :0
Patna High Court CWJC No.239 of 2025 dt.27-01-2025
¼flDdk ls cjken½ dqy& 103200 :i;k
¼dkxt ds uksV ls cjken½ dqy& 124400 :i;k
nksuksa en ls izkIr dqy jkf"k = 2]27]600 :i;k
¼3½ isVh esa gh j[kk fglkc&fdrkc ls lacaf/kr ,d
chanakya ¼"kqHk ykHk½ fy[kk iath ftlij fofHkUu ukeksa ds
O;fDr;ksa dk uke ls fglkc fdrkc la/kkfjr gSA
¼4½ isVh esa gh j[kk ,d lk/kkj.k iath ¼dkWih½ ftlij
fofHkUu ukeksa ls ysus nsu dk fglkc fd;k gqvk fooj.kh la/kkfjr
gSA
¼5½ "kjkc iSd djus esa mi;ksx fd;k tkus okyk
IykfLVd dk nks caMy iSdsV ,oe ,d cksjk [kqyk gqvk
IykfLVdA
6½ eksVjlkbZfdy fgjks HF Deluxe jft0 u0 BR-
04R-1589 batu u0- HA11EJE9H 30102 psfll u0&
MBLHA11ALE9H24977
mijksDr lHkh lkeku fnus"k jke firk Lo0 jkt uUnu
jk; lk0 ftfg;k Fkkuk nfj;kiqj ftyk lkj.k ds ?kj ls cjken
fd;k x;k gSA
3. At another seizure memo on the same date in a
different place is evident from page no.31 which reads as
under:-
tCr lkekuksa dk fooj.k%&
¼1½ DISCOVER Motor Cycle jft0 ua&BR-
31R-1287 ftl ij V;wc esa Hkjk gqvk yxHkx& 35 yhVj
pqykbZ "kjkc ca/kk gqvk ik;k x;kA
¼2½ ,d V;wc esa Hkjk gqvk djhc&35 yhVj "kjkc
¼pqykbZ½ tks
?kVuk LFky ij ik;k x;kA
¼3½ nks iSdsV ukS"kknj otu djhc& nks k.g. ?kVuk LFky
ij ik;k x;kA
4. Petitioner is concerned with the first seizure
memo dated 22.12.2021 where there is no offences under Excise
Act, resultantly the present petition is not maintainable insofar
as seizure of certain articles narrated in the first seizure memo
Patna High Court CWJC No.239 of 2025 dt.27-01-2025
dated 22.12.2021 (cited supra no.1). Therefore, the present writ
petition is not maintainable so as to entertain that the petitioner
has committed offences under Excise Act insofar as seizure
memo dated 22.12.2021 (cited supra no.1).
5. Accordingly, the present writ petition stands
disposed of reserving liberty to the petitioner to invoke
appropriate remedy before the trial court insofar as remedy to
release the contents of first seizure memo dated 22.12.2021
(cited supra no.1).
(P. B. Bajanthri, J)
(Sunil Dutta Mishra, J)
harish/-ritik/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 05.02.2025
Transmission Date NA
