BHOLA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present application was filed alleging willful disobedience by Sub-Divisional Judicial Magistrate, Dehri-On-Sone of an order dtd. 31/8/2016 passed in Cr.W.J.C. No. 724 of 2016.

(2.) An order dtd. 20/10/2016 was passed by the Sub- Divisional Judicial Magistrate, Dehri-On-Sone declining the release of the vehicle in question on the ground that the confiscation proceedings have come to an end.

(3.) The brief facts, out of which the present application arises, are that Vehicle Nos.BR-01-GE/3795 and BR-01-GB/6538 were seized for the alleged violation of Forest Act. Since the proceedings were pending before the Criminal Court, this court passed an order dated 29th of March, 2016 relegating the petitioner to seek remedy of release of seized vehicle under the Code of Criminal Procedure.