RAUSHAN JAMIR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.C. to S.C.11 for the State.

(2.) This writ application has been preferred with a prayer for quashing the order dated 31.07.2018 passed by Collectorcum District Magistrate, Kaimur at Bhabhua in Vehicle Confiscation Case No.59 of 2018 whereby Three Wheeler Tempo bearing Registration No.UP67T8670 has been confiscated. Further prayer has been made to release the vehicle so confiscated.

(3.) The relief claimed by the petitioner in paragraph No.1 of the writ application reads as follows :