MUNNA KUMAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed for release of a vehicle (Motorcycle) bearing Engine No.HA11ENJHA04223, Chassis No.MBLHAR238JHA02161 which has been seized in connection with Excise Case No.41 of 2018 due to violation of the Excise Act.

(2.) It is common ground that in various cases, identical in nature, pending finalization of the confiscation proceedings vehicles have been directed to be released by this Court on various conditions and we see no reason to make a deviation in the present case.

(3.) Keeping in view the aforesaid, it is directed that pending finalization of the aforesaid confiscation proceedings and criminal case, the aforesaid vehicle in question shall be released to the petitioner, on his furnishing two surety bonds to the satisfaction of District Magistrate, Saran at Chapra, and further undertaking to produce the vehicle as and when directed by the authority concerned and not to alienate or deal with the vehicle in question or create a third party interest during the pendency of the confiscation proceedings and criminal case or prejudice the right of the State in confiscation proceeding. The aforesaid vehicle shall be released within one week from the date of furnishing of the sureties.