HARIA @ HARISH CHANDRA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. Das, learned counsel for the petitioner and learned counsel for the State.

(2.) IN this application under Section 482 Cr.P.C., the petitioner has sought to challenge the order dated 21.08.2010 passed by the learned Addl. Sessions Judge, FTC -II, Bhadrak in Crl. Revn. No. 39 of 2010 rejecting the petition filed by the Petitioner under Section 457 Cr.P.C. for release of the Motor Cycle on the ground that the petitioner is an accused and the seized motor cycle is subject to confiscation.

(3.) LEARNED counsel for the petitioner asserts that the seizure list would indicate that from the custody of the petitioner three bottles of beer each containing 650 ML, four bottles of Rum each containing 180 ML, six bottles of Rum each containing 180 ML and eight bottles of Whisky (IMFL) each containing 180 ML, in total 1.950 litres of Beer and 3.240 litres of IMFL liquor were seized. It is further alleged that all the bottles were seized and kept in a plastic bag.