JASWANT Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) This matter comes up before this Court in the spirit of Lok Adalat for disposal. Petitioner has preferred this writ petition challenging the impugned order dated 29th of November 2011 passed by Addl. Excise Commissioner, Bikaner 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 Marshall Jeep No. HR-14-B-5386 subject to the condition that petitioner shall deposit a sum of Rs.80,000/- (Rupees eighty thousand only).

(2.) The vehicle of the petitioner aforesaid was seized by the Police Station Nohar, District Hanumangarh and a case under section 19/54 of the Act of 1950 was registered against the petitioner for unauthorizedly carrying contraband i.e. country liquor without permission or licence.

(3.) When the matter came up before this Court at the threshold, on 13 th of April 2012, the Court while admitting the petition issued notice to the respondents and passed following interim order: