DHARMENDRA KUMAR @ BABLU Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The Bolero vehicle of this petitioner bearing registration No.BR27C-8965 was seized in connection with Nawada Town P.S. Case No. 490 of 2016, a case registered for the alleged violation of the Excise laws.

(3.) Submission of the learned counsel for the petitioner is that the Collector, Nawada, initiated Confiscation (Excise) Case No. 200(M) of 2016. In this writ petition the initiation of confiscation proceeding is under challenge.