SHIV SHANKAR Vs. BIRENDRA KUMAR SINGH AND OTHERS

JUDGEMENT

(1.) Heard parties.

(2.) This appeal has been preferred assailing the order dated 06.09.2012 by which a learned Single Judge of this Court has held the appellant guilty of contempt and punished him with simple imprisonment of three months for his deliberate and willful non Patna High Court MA No. 659 of 2012 dated 12-02-2018 2/10 compliance of the order dated 14.11.2011 by which C.W.J.C. No. 12197 of 2011 filed by the petitioner and another, i.e., one of the sole respondent of this case, namely, Birendra Kumar Singh, was quashed and the impugned seizure and detention dated 02.06.2011 of the betel nuts and the truck on which it was loaded was quashed and set aside. The authorities were directed to release the truck and the betel nuts loaded thereupon.

(3.) The admitted facts are that the truck in question having registration No. UP-63 H-0025 and 15,960 kgs. of betel nuts, contained in 266 bags was loaded on the truck in question and was seized on 30.05.2011 from Kishanganj '0' Mile by the Kishanganj Custom Office alleging the betel nuts to be of third country origin.