Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner has prayed for following relief:-
i) This is an application for issuance of writ, order, direction including writ in the nature of mandamus commanding to the respondents for release the
Glamour Fi Motorcycle bearing ChassisNo.MBLJAW017K9D00777 and Engine No.JA06EGK9D00639, which has been seized in connection with
Laheri P.S. Case No.517/19 dated 19/12/19 under the Excise Act and the case has been instituted under Section 30(a) of the Bihar Prohibition and
Excise Amendment Act, 2016.
II) To issue an appropriate writ / order/ direction directing the respondents not to take any coercive measures against the petitioner.
III) And/or other writ order or direction may be issued in which the petitioner is entitled to.â€
Informant who is a police officer has alleged in his written complaint that during patrolling in the night, he found three persons riding a motorcycle and
on seeing the police, they entered in a house from where they were apprehended and were found in a drunken condition and from the room, illicit
foreign liquor was recovered and outside the room, two motorcycles were parked and thereafter illicit liquor and motorcycles were seized for which
FIR was registered giving rise to Laheri P.S. Case No.517/19 dated 19/12/19 under Section 30(a) of the Bihar Prohibition and Excise Amendment
Act, 2016.
It is submitted on behalf of petitioner that no illicit liquor has been recovered from the seized vehicle which is apparent from the FIR as well as seizure
memo as such seized vehicle is not liable for confiscation under Section 56 of the Excise Act and bar of jurisdiction in confiscation as contemplated
under Section 60 of the Act is not applicable and the Special Court, Excise where the excise case is pending has jurisdiction to pass order of
provisional release of the vehicle.
In view of law laid down by Division Bench of this Court in case of Diwakar Kumar Singh vs. State of Bihar since reported in 2018 (3) PLJR 403 and
following said judgment as well as other judgments passed by this Court, the Excise Commissioner, Bihar Patna in appeal arising out of Confiscation
Case No. 107 of 2019 Ajit Roy Vs. Collector, Sheohar has held that transportation of prohibited article under the Act is a sine qua non for a vehicle to
be confiscated.
The relevant paragraph of order passed in Appeal by Excise Commissioner is quoted below:-
“From the aforesaid judgment and order passed by the Hon’ble High Court of Patna it is well established that the transportation of prohibited
article under the Act, 2016, is a sine qua non for a vehicle to be confiscated on the passing of an order by the District Collector. Therefore the
confiscation order passed by the learned Collector, Sheohar in confiscation Case No. 107/2019 on 09.12.2019 is hereby ordered to be modified to the
extent that the three motorcycles bearing registration No. BR-06BJ 6591; BR-06BL 5384 and BR-55 4036 will be released after verifying the
document related to registration and owner of the said vehicle.â€
It is submitted that no confiscation proceeding has been initiated by the District Collector against the said vehicle, however, if any, confiscation
proceeding has been initiated, same is directed to be dropped.
Accordingly, petitioner is directed to file an application before the concerned Special Court (Excise) under Section 451 of Cr.P.C. for interim release
of the vehicle which has been seized by the police in the case as same are not liable for confiscation and as such it is the Special Court (Excise),
which can pass an order for interim release of the vehicle, with terms and conditions of release as usually imposed. If any such application is filed by
the petitioner same to be disposed of within 30 days from the filing of said application.
With the aforesaid observation and direction, this writ petition is disposed of.
