SAFDAR MUSTAR ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.K.Agrawal, learned senior counsel appearing for the petitioner and Mr. Prashant Pratap, learned GP-2 has assisted the Court on behalf of the State-respondent.

(2.) The writ petition has been filed for a direction upon the Respondent No.2 (the District Magistrate, Madhubani) to release the public Career Truck bearing registration No. UP 14 GT 6408 seized by the Block Supply Officer, Pandaul, in Confiscation Case No.7 of 2019-20, pending before the learned Collector, Madhubani.

(3.) The learned Senior Counsel has submitted that the release has been prayed for subject to the normal condition that the petitioner would fulfill the adequate security for its release. Upon its release, he would not create any third party right and the truck would be produced before the Authority as and when required.