Prabhunath Bin vs State Of Bihar And Ors

The 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 reliefs:-

(i) “For issuance of writ in the nature of Mandamus or any other appropriate writ(s), order(s) directions to the respondents to release the HERO

DELUXE-BS-6 motorcycle bearing registration No. BR-03AD-2390 having Chassis No. MBLHAW14XL9B01540, Engine No. HA11ESL9B11650,

which has been seized in connection with Shahpur P.S. Case No. 224/2020 dated 16.06.2020 for the offences under Sections 279, 337, 338 of Indian

Penal Code and 37(C) of Bihar Prohibition and Excise Act, 2016.

(ii) For issuance of any other appropriate writ(s), order(s), direction(s) for which the petitioner is entitled in the facts and circumstances of the case.â€​

Informant has alleged in his FIR that on 16.06.2020 the motorcycle was being driven in a rash and negligent manner which dashed against his nephew

and the rider of the motorcycle was found in a drunken condition and thereafter he was caught and handed over to the police giving rise to Shahpur

P.S. Case No. 224/20 dated 16.06.2020 under Sections 279, 337, 338 of I.P.C. and 37C of Excise Act.

Petitioner claims to be owner of the seized motorcycle, as there is no recovery of illicit liquor and it is a case of drunken driving, the seized motorcycle

is not liable for confiscation under Section 58 of the Excise Act and bar of jurisdiction in confiscation under Section 60 of the Excise Act is not

applicable and the Special Court (Excise) where the excise case is pending has jurisdiction to pass order for release of seized motorcycle.

The writ petition is disposed of with liberty to petitioner to file a petition for release of his seized vehicle before the Special Court (Excise), which shall

be disposed of by the Special Court (Excise) within 30 days from its filing.