M/S JAIDAYAL BABULAL Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This Criminal revision application is directed against the order dated 22.7.1981 passed by the learned Collector, Dhanbad in confiscation case no. 10 of 1981 and the order dated 1st Mach, 1982, passed by the learned Additional Sessions Judge 2nd Court, Dhanbad in Cr. Appeal No. 338 of 1981, by which certain bottles of Horlicks had been seized and confiscated. As a matter of fact, the learned Collector, Dhanbad had confiscated certain quantities of Ghee and Horlicks but in appeal, the learned Additional Sessions Judge, Dhanbad, had set aside the order of confiscation relating to Ghee and had confirmed the order relating to Horlicks.

(2.) Learned Counsel appearing on behalf of the petitioner has pointed out relevant portion of the order of the learned Collector which runs as follows:

(3.) Therefore, in view of the finding of the learned Collector as quoted above, it appears that the portion of the order confiscating the Horlicks does not appear to be consistent.