SATYA RAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned A.G.A. for the State.

(2.) learned Counsel for the Petitioner is permitted to make correction in the memo of petition.

(3.) The facts are that on 29.4.2010 at about 9:00 p.m., the Officers of the Excise Department recovered 330 litres illicit liquor from Jeep No. UP 51B 2377 belonging to the Petitioner. Criminal prosecution as well as confiscation proceedings were started. The District Magistrate vide order dated 18.6.2010 directed confiscation of the vehicle and ordered that the vehicle be sold by public auction and the sale proceedings be deposited in the Treasury. It was further directed that final orders regarding the sale price shall be passed subsequently. Feeling aggrieved, the Petitioner filed criminal appeal, which has been dismissed.