KAMDEO KUMAR DAHA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the State.

(2.) The petitioner claims to be owner of Mahendra Bolero jeep, seized in connection with Tajpur P.S. Case No. 252 of 2016, a case under Sections 47A, 54 and 57 of the Bihar Excise Amendment Act, 2016.

(3.) By the impugned order, dated 07.09.2016, passed in Tajpur P.S. Case No. 252 of 2016, the learned Additional Chief Judicial Magistrate, Samastipur, has refused to release the vehicle on the ground that the same would be required during trial.