RAKESH KUMAR, SON OF YOGENDRA PRASAD Vs. STATE OF BIHAR THROUGH ITS CHIEF SECRETARY OLD SECRETARIAT, PATNA

JUDGEMENT

(1.) This writ petition has been filed for release of the following articles:-

(2.) The aforesaid vehicles and articles have been seized in connection with Economic Offence P.S. Case No. 9/2017 registered under Sections 420, 120(B) of the I.P.C. read with Sections 30(a) , 38 and 41 of the Bihar Excise and Prohibition Act, 2016. The prayer made in the writ petition is to release the aforesaid vehicles and articles in question pending finalization of confiscation case No. 428/2017-18 and criminal case.

(3.) It is common ground that in various cases, identical in nature, pending finalization of the confiscation proceedings vehicles/articles 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.