BHOLA KUMAR, SON OF YOGENDRA PRASAD @ YOGENDRA PRASAD SINGH, PERMANENT Vs. STATE OF BIHAR, THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF EXCISE

JUDGEMENT

(1.) This writ petition has been filed for release of a vehicle (Tata Magic) bearing Registration No. BR-21K-3367, which has been seized in connection with Airport P.S. Case No.05 of 2018 due to violation of the Excise Act. The prayer made in the writ petition is to release the vehicle in question pending finalization of the confiscation proceedings and criminal case.

(2.) It is common ground that in various cases, identical in nature, pending finalization of the confiscation proceedings vehicles have been directed to be released by this Court on various conditions and we see no reason to make a deviation in the present case.

(3.) Keeping in view the aforesaid, it is directed that pending finalization of the aforesaid confiscation proceedings and criminal case, the aforesaid vehicle in question shall be released to the petitioner on his furnishing two surety bonds to the satisfaction of District Magistrate-cum-Collector, Patna and further undertaking to produce the vehicle as and when directed by the District Magistratecum-Collector, Patna and not to alienate or deal with the vehicle in question during the pendency of the confiscation proceedings and criminal case so as to create third party rights or prejudice the rights of the State in the pending proceedings.