ASHISH YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AC to AAG-12 for the State of Bihar.

(2.) The petitioner in this case is seeking to challenge the order dtd. 19/6/2025 passed in Excise Revision Case No. 7 of 2025 by the Secretary, (Prohibition and Excise), Bihar, Patna whereby and whereunder, he has affirmed the orders passed by the Appellate Authority in Excise Appeal Case No. 121 of 2024 and the Confiscating Authority in Confiscation Case No. 565 of 2024. Further, prayer has been made to release the vehicle (Tata Safari) bearing Registration No. UP 61AP 8080 which has been confiscated in the said case.

(3.) The vehicle in question has been confiscated and the prayer of petitioner for release of the vehicle has been rejected by the Confiscating Authority on the ground that it would not be in public interest to release the vehicle in terms of Rule 12A of the Bihar Prohibition and Excise Rules, 2021 which was inserted vide Amendment Rules, 2022 (hereinafter referred to as the 'Rules of 2021'). Altogether 240 liters of liquor is said to have been seized from the vehicle.