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Patna High Court

Jai Ram Tiwary vs The State Of Bihar And Ors on 15 April, 2019

Author: Jyoti Saran

Bench: Jyoti Saran, Arvind Srivastava

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20744 of 2018
     ======================================================
     Jai Ram Tiwary, Son of Late Banarashi Tiwary, Resident of Village- Potma,
     P.S.- Garhwa, District- Garhwa, Jharkhand.

                                                               ... ... Petitioner/s
                                       Versus

1.   The State of Bihar through the Principal Secretary, Department of Excise
     and Prohibition, Government of Bihar, Patna.
2.   The District Magistrate, Aurangabad.
3.   The Superintendent of Police, Aurangabad.
4.   The S.H.O. Risiup Police Station, District- Aurangabad.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :     Mr. Kamlendra Pd. Singh
     For the Respondent/s   :     Mr. Vikash Kumar -SC11
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
             and
             HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
     ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE JYOTI SARAN) Date : 15-04-2019 Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner prays for provisional release of the Bolero (DI Turbo) vehicle bearing Registration No. JH14B1017, Engine No. GF94L99235, Chassis No. MA1XA2GFK95 M77358, which has been seized in connection with Risiup P.S. Case No. 43 of 2018 for the offences punishable under Sections 30 (a) and 38 of the Bihar Prohibition and Excise Act, 2016.

It is stated by learned counsel for the petitioner Patna High Court CWJC No.20744 of 2018 dt.15-04-2019 2/4 that confiscation proceeding is yet to be initiated and the vehicle is lying under the open sky in the police station. The seizure list reflects the seizure of 354 litres of country liquor.

Having heard learned counsel for the parties and taking note of the nature of seizure made as well as the fact that the confiscation proceeding is pending, we direct that the vehicle in question be released provisionally in favour of the petitioner on production of ownership and registration with respect to vehicle in question in his name before the Collector- cum-District Magistrate, Aurangabad with one surety (local) along with a Bank Guarantee or original title deed of immovable property situated within the district to the extent of the value of the vehicle as indicated in the insurance document. The petitioner while submitting the surety (local) and the bank guarantee or the original title deed, as the case may be, shall also furnish the following affidavits / undertakings:

(i) That the vehicle in question has never been involved in any offence of similar nature in past and shall not indulge in similar offence in future.
(ii) That the petitioner shall not indulge in creating any third party right or interest in respect of the vehicle during the pendency of the confiscation proceeding and shall Patna High Court CWJC No.20744 of 2018 dt.15-04-2019 3/4 not alienate the vehicle during this period.
(iii) The petitioner shall furnish an undertaking to produce the vehicle before the confiscating authority as and when required.
(iv) Prior to release of the vehicle, a Panchanama would be got prepared by the Collector-cum-District Magistrate, Aurangabad, wherein the photograph of the vehicle shall be taken and will be certified by the petitioner and the same shall be kept on record so that in future, if so required, it may be used as a secondary evidence. The petitioner shall furnish an undertaking not to challenge the said Panchanama in course of trial.

The release shall be allowed within a period of 14 days from the date of production of ownership/registration papers supporting the claim of the petitioner together with one local surety along with the bank guarantee to the extent of the value of the vehicle as indicated in the insurance amount and the undertakings as stated above. This release of the vehicle would, however, be subject to finalization of the confiscation proceeding. The title deed papers shall remain in safe custody of the confiscating authority subject to final decision in the confiscation proceedings.

Patna High Court CWJC No.20744 of 2018 dt.15-04-2019 4/4 With the observations/directions above, this writ petition is allowed.

(Jyoti Saran, J) ( Arvind Srivastava, J) Shailendra/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          22.04.2019
Transmission Date       NA