ASHU RAM Vs. STATE AND ANR

JUDGEMENT

(1.) Sachin Achayra is directed to accept notice on behalf of the respondents.

(2.) Petitioner has preferred this writ petition challenging the impugned order dated 17th of June 2014 passed by Additional Excise Commissioner, Ajmer Zone, whereby while passing order under Section 69 read with Section 54A of the Rajasthan Excise Act 1950 (for short, 'Act of 1950') it has ordered release of vehicle Mahindra Bolero D.I. No. RJ-04-TA-1459 subject to the condition that petitioner shall deposit a sum of Rs.1,60,000/- (Rupees one lac sixty thousand only).

(3.) The vehicle of the petitioner aforesaid was seized by the Police Station Shree Balaji, District Nagaur and a case under section 19/54 of the Act of 1950 was registered against the petitioner for unauthorizedly carrying contraband i.e. IMFL without permission or licence.