M. M.Husain, J. - (1.) THIS revision is directed against the revisional order, dated 17-6-1981 passed by the VII Additional Sessions Judge Lucknow in Criminal Revision No. 91 of 1981 through which order he set-aside the order, dated 27-5-1981 passed by a Magistrate of the 1st Class at Lucknow under Section 457 CrPC.
(2.) THE facts, relevant for the purposes of this revision, are that the excise authorities seized Car No. URA 6178 containing 480 bottles of illicit liquor whithin the cricle of police station Mohanlalganj in the district of Lucknow, at Mimaura- Sisendi Road on 21-4-81. One Manjit Singh was driving the vehicle at that time. He was taken into custody and the seized vehicle and recovered bottles of liquor were handed over to Mohanlalganj police by the Excise Inspector concerned. On 7-5-81 an application was moved before Sri O. P. Dwivedi, a Magistrate of the 1st Class at Lucknow, by the present revisionist requesting him to give the seized car in his custody as the same was rotting at the police station. This prayer was opposed by the State as well as by the Excise Department on the ground that under Section 72 of the U. P. Excise Act, 1910, as amended by U. P. Act No. 13 of 1979, only the Collector of the district had jurisdiction to pass confiscation and also incidental orders. That objection was repelled by the learned Magistrate and he directed the release of the car in favour of the revisionist, of course, after proper safeguard by way of sureties etc. Feeling aggrieved by that order the State filed Criminal Revision No. 91 of 1981 which was allowed by the learned Sessions Judge and the order of the Magistrate, dated 27-5-1981 releasing the car in favour of the revisionist was set-aside. Against that order of the Sessions Judge the present revision has been filed. Section 72 of U. P. Excise Act, 1910, as amended by U. P. Act No. 13 of 1979, which amendment came into force on 18-4-79, lay down that every animal, cart, vessel or other conveyance carrying illicit intoxicants was liable to confiscation. The seizure of such articles has to be reported by the authorities effecting seizure to the Collector irrespective of the fact whether or not any prosecution has been launched. The Collector has to pass confiscation order subject to the final orders passed by the court in case prosecution is launched and it is also open to the Collector to hand over the seized conveyance to its owner if he pays its market value. It is not disputed that in the present case the confiscation proceedings were going on when the present revisionist requested the Magistrate concerned to release the vehicle in his favour.
(3.) THE learned counsel for the revisionist relied upon Section 58 of the Act and argued that the Magistrate concerned could also pass suitable orders in a case where excise authorities had seized a conveyance and confiscation order had not been passed by the Collector. I do not agree with his argument because the heading of Section 58 is : "Duty of officer in charge of police station to take charge of articles seized." This section deals with the duties of the officer in charge of the police station to whom seized articles are handed over by the authorities effecting seizure and the said officer in-charge of the police station has to keep those articles in safe custody pending the orders of Magistrate at of the Collector. This section dose not confer any power upon the Collector or the Magistrate. It simply lays down that the officer in charge of the police station concerned, to whom seized articles have been handed over by the authorities concerned, has to deal with those articles as directed by the Collector or the Magistrate. THE Collector has to pass orders under Section 72 of the Act whereas the Magistrate can pass orders under Sections 451, 452 and 457 CrPC according to the exigencies of the situation. Sections 451 and 452 CrPC deal with the cases which have actually come up before the criminal court for inquiry or trial. THE present cases had not come up for inquiry or trial before the learned Magistrate when he had passed the order dated 27-5-1981, though I am told that now charge-sheet in the case has been submitted. Section 457 CrPC (new) corresponds to Section 523 of the old Code and applies to all cases of seizure of property by any police officer when such a seizure is reported to a Magistrate under the provisions of the Code but not produced before him in connection with an inquiry or trial. The learned Magistrate could not pass order in the present case under Section 457 CrPC as the seizure of the vehicle in question was undertaken by the excise authorities who are not police officers for the purposes of the Code of Criminal Procedure. Thus the only authority who could pass an order in the present case prior to the submission of the charge-sheet was the Collector and the learned Magistrate had no jurisdiction to pass the impugned order. Although he has passed a properly guarded order with full guarantee of the availablity of the vehicle when required but when he had no jurisdiction to pass such an order the learned Sessions Judge was perfectly justified in setting aside the order, dated 27-5-1981 passed by the learned Magistrate. I am, therefore of the opinion that this revision is devoid of all merits.;