BARIKRAO SOMNATH CHANDANSHIVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Issue notice to the Respondents. The learned APP waives service of notice for Respondents/State. By consent of parties, petition is taken up for final hearing.

(2.) The petitioner has approached this court for quashment of the order dtd. 13/11/2025 passed by the Additional Sessions Judge, Kallam, Dist. Osmanabad, thereby rejecting the revision filed by the petitioner, challenging the order dtd. 8/10/2025 passed by the learned JMFC, Kallam, in Criminal M.A. No. 116 of 2025.

(3.) By the aforesaid two orders, the application filed by the petitioner for interim custody of the vehicle seized in Crime No. 292 of 2025, registered with Excise Police Station, Dist. Dharashiv under Sec. 65 of the Maharashtra Prohibition Act, wherein, illicit liquor amounting to Rs.25,000.00 was seized by the Excise Department came to be rejected.