MAHADEO PUVAPPA DEVEDIGA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE by consent, rule made returnable forthwith. The petitioner's application for return of Maruti car belonging to him has been rejected by the Metropolitan Magistrate, 21st Court, Bandra, on 19-7-1996.

(2.) THE car came to be attached by the Excise Department when it was found transporting Liquor by the driven Krishna Raju Poojari on 31-1-1996. The Excise Department opposed restoration of the custody of the car to the petitioner relying upon the judgment of Nagpur Bench this Court dated 12-4-1994 in Criminal Application No.156 of 1993 (Sambre, J.).

(3.) I have heard both sides.