MANOJ @ MANOJ KUMAR CHANDRAVANSHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This application has been filed seeking provisional release of the Apache Motorcycle bearing registration No. BR55B1711, Chasis No. MD634BE48H2K86312, Engine No. BE4KH2183753 seized in connection with Confiscation Case No. 02 of 2019 arising out of Sheohar P.S. Case No. 249 of 2018 under Section 30(a) of the Bihar Prohibition and Excise Act, 2016.

(3.) Apart from a prayer for release of the vehicle the petitioner has also prayed for quashing of the order dated 02.01.2019 passed by the Collector-cum-District Magistrate, Sheohar in Confiscation Case No. 02 of 2019 by which a direction to confiscate the vehicle has been passed by the District Magistrate being the Confiscating Authority.