JAY JAY RAM YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner's vehicle bearing Registration No. BR-02 GA-3803 was seized in connection with Khagaria (C.Nagar) P.S. Case No. 426 of 2020, dated 17 th of June, 2020. It is alleged by the State-Respondents that the aforementioned vehicle was seized way back on 17th of June, 2020, with some loaded article seemed to be essential commodities. The truck and the loaded articles, i.e., bags of rice were seized by the Block Development Officer, Alauli and the seizure was affected in connection with the above-mentioned police case.

(2.) It is submitted by the learned Advocate for the petitioner that the said truck is lying outside the police station unattended and in such a condition that the vehicle may not be run without heavy repairing.

(3.) Learned counsel for the State submits that the vehicle was seized along with the essential commodities and before completion of the prosecution case, the vehicle cannot be returned as it is an alamat in connection with the said case.