SONU KUMAR CHAURASIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed for issuance of an appropriate writ for quashing the order dated 16.9.2016 passed by Respondent No. 4 in Confiscation Case No. 135 of 2016 by which he has rejected the application of the petitioner for provisional release of his vehicle as contained in Annexure-6. Petitioner has also made prayer for issuance of direction to the Respondent No. 4 to release the vehicle bearing Registration No. UP60H-8955 which is subject matter of confiscation case No. 135 of 2016 arising out of Forest Case No. 53 of 2016.

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

(3.) Counsel for the petitioner submits that vehicle of the petitioner was confiscated in the year 2016 in Confiscation Case No. 135 of 2016. Petitioner has filed show cause on 29.6.2016 but no final order has been passed in the aforesaid Confiscation Case and the same is still pending. Counsel for the petitioner further submits that earlier petitioner has approached this Hon'ble Court for release of his vehicle and the Hon'ble High Court by order dated 12.08.2016 passed in CWJC 12062 of 2016 directed the Respondent No. 4 i.e. the Authorized Officer-cum Divisional Forest Officer, Rohtas at Sasaram, to consider the application of the petitioner for provisional release of the vehicle in accordance with law.