MANISH KUMAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner prays for setting aside the order dated 09.12.2016 passed by the District Magistrate, Sitamarhi, in Confiscation Case No. 55 of 2016 whereby vehicle, namely, Swift Desire, bearing Registration No. BR-01CW 2912 has been confiscated and further direction to the respondents to release the vehicle seized in connection with Mejaganj P.S. Case No. 183 of 2016 for the offences punishable under Sections 47(A) and 55(B) of the Bihar Excise Act.

(3.) With the consent of learned counsel for the parties, the writ petition stands disposed of in the following terms.