BIBHAKAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner has invoked the writ jurisdiction of this Court for release of Tavera vehicle bearing registration no. JH-01P/6776 which was seized in connection with G.O. Case No. 288 of 2016 registered under Sections 47(a) and 68A(d) of the Bihar Excise Amendment Act. It is stated that confiscation proceeding has already started for confiscation of the aforesaid vehicle.

(3.) However, submission is that in similar facts and circumstances, a Division Bench of this Court in C.W.J.C. No. 1791 of 2017 by order dated 16.02.2017 has ordered for release of the vehicle. The relevant portion of the said order is being reproduced below:-