- (1.) Heard learned counsel for the petitioner and learned counsel for the State. Petitioner has prayed for the following reliefs: - "For direction to the respondent authorities to release petitioner's Hero Glamour Motorcycle bearing Registration No.BR07AC6881 having Chasis No.MBLJARO28JGCO 3544 and Engine No.JAO6ERJGCO4716 which has been seized under the Sadar Police Station in connection with Sadar P.S. Case No.206/2019 G.O. Case No.523/2019 on 30.05.2019 for offence registered u/s 30(a) of Bihar Prohibition and Excise Act 2016, however the petitioner and any of his family member is not an accused in the said case and the confiscation proceeding regarding the above mentioned motorcycle has not been started till today."
(2.) Learned counsel for the petitioner prays that the petition be disposed of in terms of order dated 9 th January, 2020 passed in CWJC No. 20598 of 2019 titled as Md. Shaukat Ali Vs. The State of Bihar and subsequent order dated 14th January, 2020 passed in CWJC No.17165 of 2019 titled as Umesh Sah Versus the State of Bihar & Ors. and order dated 29.01.2020 passed in CWJC No.2050 of 2020 titled as Bunilal Sah @ Munilal Sah.
(3.) Learned counsel for the respondents has no objection to the same.;