CHANDA SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution, is directed against the order of Collector dated 24.12.2013, whereby the application for grant of interim Supurdigi of vehicle of the petitioner is rejected.

(2.) The facts as projected by the petitioner are that the police has registered a case involving the vehicle bearing registration No.MP31/CA/0273. As per the prosecution case, the vehicle was being driven by one Leeladhar Sharma. Some amount of liquor was found in the said vehicle and, therefore, vide Crime No.128/2013 FIR is registered for the offence under Sections 27/25 Arms Act and Section 34 of Excise Act.

(3.) Since the vehicle is registered in the name of the petitioner and confiscation proceedings are initiated under the Excise Act by respondent No.2, the petitioner preferred an application for release of aforesaid vehicle, Annexure P-2. Along with the said application, an application for providing interim Supurdigi of the vehicle is also filed (Annexure P/3).