STATE OF KERALA Vs C.A.JABBAR
Case number: Crl.A. No.-000885-000885 / 2009
Diary number: 13783 / 2007
Advocates: P. V. DINESH Vs
K. RAJEEV
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2009 (Arising out of SLP (Crl. No. 4868 of 2007)
State of Kerala ..Appellant
Versus
C.A. Jabbar ..Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the order passed by a learned Single
Judge of the Kerala High Court. Respondent had filed an application for
release of Maruti Omni Van of which he claimed to be the owner. Learned
Judicial First Class Magistrate rejected the prayer for release in terms of
Section 457 of the Code of Criminal Procedure, 1973 (in short the ‘Code’).
The vehicle was seized in terms of Section 55(a) of the Abkari Act. The
appellant took the stand that the vehicle was stolen and the matter was
reported to the police and on the same day the vehicle was detected by the
police. A case was registered under Section 55(a) of the Act against four
accused persons. The application for release was rejected on the ground that
the vehicle has been entrusted to the Assistant Excise Commissioner for the
purpose of confiscation. The respondent approached the Assistant Excise
Commissioner and he was directed to furnish bank guarantee equal to the
value of the vehicle as fixed by a Mechanical Engineer before the High
Court. Appellant had questioned the order taking the stand that he was
unable to raise the amount required for the bank guarantee and, therefore,
the vehicle should be released without any condition. The High Court held
that in view of the factual scenario the Assistant Excise Commissioner,
Idukki was to release the vehicle to the respondent after ascertaining the
ownership on executing a bond of Rs.50,000/- with two solvent sureties for
the like sum.
3. Questioning correctness of the order passed, learned counsel for the
appellant submitted that without availing the statutory remedy the
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respondent should not have approached the High Court and in any event the
High court should not have interfered.
4. Section 67-B of the Act reads as follows:
“67B. Confiscation by Abkari Officers in certain cases.-
(1) Notwithstanding anything contained in this
Act or in any other law for the time being in force, where
any liquor, intoxicating drug material, still, utensil,
implement or apparatus or any receptacle, package or
recovering in which such liquor, intoxicating drug,
material, still, utensil, implement or apparatus is found or
any animal, cart, vessel, or other conveyance used in
carrying the same is seized and detained under the
provisions of this Act; the officer seizing and detaining
such property shall, without any unreasonable, produce
the same before an officer authorized by the Government
in this behalf by notification in the Gazette, not being
below the rank of an Assistant Excise Commissioner
(hereinafter referred to as the authorized officer.)
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(2) Where an authorized officer seizes and
detains any property specified in sub-section (1) or where
any such property is produced before an authorized
officer under that sub-section and he is satisfied that an
offence under this Act has been committed in respect of
or by means of that property and that such property is
liable to confiscation under this Act, such authorized
officer may, whether or not a prosecution is instituted for
the commission of such offence, order confiscation of
such property and where such property consists of any
receptacle or package, the authorized officer may also
order confiscation of all contents thereof.
(3) When making an order of confiscation under
sub-section (2), the authorized officer may also order that
such of the properties to which the order of confiscation
relates, which in his opinion cannot be preserved or are
not fit for human consumption, be destroyed.”
5. Section 67E of the Act deals with the appeal in respect of an order
passed under Section 67B of the Act while Section 67F refers to the power
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of revision in respect of an order under Section 67B and 67E and can be
exercised on his own motion by the Commissioner. Admittedly, the statutory
remedies have not been availed. The High Court ought not to have
interfered in a matter when statutory remedies are provided. In the instant
case it is submitted by the respondent that pursuant to the High Court’s order
dated 26th October, 2006 the vehicle has been released.
6. However, the direction for release or executing a bond seems to be
without any justification when Assistant Excise Commissioner had directed
furnishing of the bank guarantee equal to the value of the vehicle. The High
Court had not indicated any reason as to why that part of the order was
interfered with.
7. We dispose of the appeal with the direction that in addition to the
personal bond executed for securing release of the vehicle, the respondent
shall within a period of six weeks from today furnish bank guarantee for the
sum of Rs.25,000/- to the satisfaction of the Assistant Excise Commissioner
concerned. If the bank guarantee is not furnished, the concerned official
shall be free to cancel the bond and to take possession of the vehicle in
question.
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8. The appeal is disposed of accordingly.
…………………………………...J. (Dr. ARIJIT PASAYAT)
………………………….………..J. (Dr. MUKUNDAKAM SHARMA)
New Delhi, May 01, 2009
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