DHARMENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C. has been filed for setting aside the order dated 21.03.2017 (Annexure P-2), passed by learned Additional Sessions Judge, Panipat and order dated 02.02.2017 (Annexure P-1), passed by learned Additional Chief Judicial Magistrate, Panipat, vide which the learned Courts below have refused to release of 3652 Boxes of English Wine and 4688 Boxes of Beer, which were seized in case FIR No.753 dated 03.07.2016, under Sections 61/1/14 of the Punjab Excise Act and Sections 420, 467, 471 and 120-B of the Indian Penal Code, registered at Police Station Chandni Bagh, Panipat.

(2.) This Court, vide order dated 11.08.2017, passed the following order:-

(3.) On 11.01.2018, this Court passed the following order:-