SHUBHAM JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been taken out of turn with the consent of the parties.

(2.) Heard learned counsel for the petitioner and learned SC-5 for the respondent-State.

(3.) The present writ application has been filed for setting aside the order dated 09.07.2019 passed in Confiscation case No. 59 of 2019 by the Collector-cum-District Magistrate, Kishanganj whereby the Tata zest XM car bearing registration No.BR37N-3076 has been confiscated, seized in connection with Bahadurganj P.S. Case No. 76 of 2019 for the offence punishable under Section 30(a) of the Bihar Prohibition and Excise Act, 2016, as amended by Amendment Act 8 of 2018, (hereinafter referred to as 'the Act'). Further prayer has been made for release of the vehicle in question. The relief as prayed for, as stipulated in paragraph no.1 of the petition reads as follows:-