Patna High Court
Laxman Das @ Lakshman Ravidas vs The State Of Bihar & Ors on 12 February, 2018
Bench: Chief Justice, Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2470 of 2018
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Laxman Das @ Lakshman Ravidas, Son of Shri Raj Kumar Ravi Das,
Resident of Asarhua, P.S.- Sono Charkapather (O.P.), District- Jamui (Bihar).
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Prohibition Excise &
Registration Department.
2. The Principal Secretary, Prohibition Excise & Registration Department, Govt.
of Bihar, Patna.
3. The Excise Commissioner Prohibition Excise & Registration Department,
Govt. of Bihar, Patna.
4. The District Transport Officer, Jamui.
5. The District Magistrate-cum-Collector, Jamui.
6. The Superintendent of Excise, Jamui.
7. The Superintendent of Police, Jamui.
8. S.H.O. Sono (Charkapather O.P.) Jamui.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Satya Prakash Parasar, Advocate
For the Respondent/s : Mr. Anil Kr.Sinha-GA1
Ms. Aditi Hansaria, A.C. to G.A. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE) Date : 12-02-2018 Patna High Court CWJC No.2470 of 2018 dt.12-02-2018 2/3 This writ petition has been filed for unsealing the dwelling house of the petitioner and handing over possession of the same to the petitioner in connection with Sono (Charkapather) P.S. Case No. 76/2017 which has been registered due to violation of the Excise Act. The prayer made in the writ petition is to unseal the house in question and hand over possession of the same to the petitioner during the pendency of the confiscation proceedings and criminal case.
It is common ground that in various cases, identical in nature, pending finalization of the confiscation proceedings vehicles/properties have been directed to be released by this Court on various conditions and we see no reason to make a deviation in the present case.
Keeping in view the aforesaid, it is directed that pending finalization of the confiscation proceedings and aforesaid criminal case, the aforesaid dwelling house of the petitioner shall be unsealed and possession handed over to the petitioner on his furnishing two sureties to the satisfaction of District Magistrate, Jamui and further undertaking not to alienate or deal with the house in question or create a third party interest during the pendency of the confiscation proceedings and criminal case or prejudice the right of the State in confiscation Patna High Court CWJC No.2470 of 2018 dt.12-02-2018 3/3 proceeding. The aforesaid house in question shall be unsealed and possession handed over to the petitioner within one week from the date of furnishing the sureties.
With the aforesaid, the writ petition stands allowed and disposed of.
(Rajendra Menon, CJ) (Rajeev Ranjan Prasad, J) P.K.P./-
AFR/NAFR N.A.F.R. CAV DATE N.A. Uploading Date 13.02.2018 Transmission Date