AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
13 paragraphs · 229 wordsThe proceedings of the Court are being conducted through Video Conferencing and the Advocates joined the proceedings through Video
Conferencing from their residence.
Heard learned counsel for the petitioner and learned counsel for the State.
Petitioner has prayed for following relief:-
“This writ application is being filed on behalf of the petitioner above named for direction to the respondent authorities to release the seized Hero
Glamour Motorcycle bearing its registration No. BR30V-1271, which was seized by SSB Jawans and handed over to Sonbarsa police station in
connection with C2 Case No. 33 of 2020, whereby and whereunder the said motorcycle was seized due to recovery of total 36 litters Nepali Saufi
wine from the said motorcycle and petitioner is the only owner of this vehicle.â€
It is submitted on behalf of counsel for the State that final order dated 06.07.2020 has been passed in Confiscation Case No. 184 of 2020 by the
Confiscating Authority, as such, present writ petition for interim release of seized vehicle has become infructuous.
The writ petition is disposed of with liberty to petitioner to avail the statutory remedy of appeal against the order passed by the Confiscating Authority
and, if any, such appeal is filed within 30 days, the appellate authority shall condone the delay in filing appeal and shall decide the appeal on merit
within 60 days from the date of its filing.