NAVEEN KUMAR MANDA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. Petitioner has preferred this petition against the impugned order dtd. 2/12/2020 passed by 6th Additional Sessions Judge, Durg (C.G.), in Criminal Revision No. 110/2020 whereby the learned Revisional Court has affirmed the order of Collector, Durg, dtd. 1/10/2020 ordering confiscation of Bolero Camper (D.I. Pickup) bearing registration No. CG-04-JC-8950.

(2.) Brief facts of the case are that, the petitioner is the registered owner of the seized vehicle Bolero Camper bearing registration No. CG-04-JC-8950. The said vehicle was given on booking to drop some hardware goods in Durg through the driver Laxmi Narayan Tondon. On 3/8/2020 the petitioner came to know that the driver and his vehicle with documents has been seized in crime No. 514/2020 by Padmanabhpur Chowki, Police Station-Durg for the offence punishable under Sec. 34(2) of the C.G. Excise Act, 1915. The said vehicle is alleged to have been found carrying 5.40 bulk liter of country made liquor and the intimation was given to the petitioner by the police authorities Durg.

(3.) The petitioner on receiving show cause notice of confiscation issued by the Collector, on 11/9/2020 entered his appearance and submitted an application for Supurdnama, but the application for Supurdnama was dismissed by the Collector vide order dtd. 1/10/2020. Being aggrieved of this order petitioner has preferred a revision before learned Revisional Court in Criminal Revision No. 110/2020 whereas the Revisional Court has affirmed the order of Collector, Durg, and rejected the revision application. Hence, this petition filed by the petitioner.