KAJAL DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner has prayed for the following relief(s):-

(2.) Allegation is recovery of 2.250 litre of illicit liquor from the dickey of seized Scooty. Petitioner claims to be the owner of the seized Scooty. In the facts and circumstances of the case, the District Magistrate/Confiscating Officer, Munger, is directed to provisionally release the vehicle of petitioner after due identification of ownership of the vehicle seized by the police in excise case on production of ownership and registration papers with respect to vehicle in question in his name with two sureties (one local) to the extent of the value of the vehicle as indicated in the insurance document.

(3.) The petitioner while submitting the sureties shall also furnish the following affidavits/undertakings: