SANJAY SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) While the petitioner no.1 prays for provisional release of the Toyota UTSGD Car bearing registration No. UP16FT-2442, petitioner no.2 prays for provisional release of Splender Pro Motorcycle bearing Registration No.BR50D-7741 seized in connection with Excise Execution Case No. 312 of 2018 arising out of Supaul P.S. Case No.522 of 2018 under the provisions of the Bihar Prohibition and Excise Act, 2016.

(3.) Apart from a prayer for release of the vehicle(s) the petitioners have also prayed for quashing of the order dated 12.01.2019 passed by the Collector-cum-District Magistrate, Supaul in Excise Execution Case No. 312 of 2018 by which a direction to confiscate the vehicle(s) has been passed by the District Magistrate being the Confiscating Authority.