RAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been heard and is being taken up for final disposal at the admission stage itself with the consent of parties.

(2.) The present writ petition has been filed for provisionally release of truck bearing Registration No. HR 69D 9313 seized in connection with Sakri P.S. Case No. 73/2019 dtd. 12/5/2019 registered under Sec. 420/120B of the I.P.C. and 7 of the Essential Commodities Act in favour of the petitioner.

(3.) Learned counsel for the petitioner submits that the petitioner's truck has been illegally seized without any contravention of Sec. 3 of the E.C Act on his part and as such the said vehicle is fit to be released. Statement is made at the Bar that the petitioner has filed an application before the Chief Judicial Magistrate, Madhubani for release of the vehicle in question which is however pending.