REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

GOVIND SINGH Respondents

Referred Judgements :-

CRAWFORD V. SPOONER [REFERRED TO]
LUKE V. IRC [REFERRED TO]
DILIP KUMAR PANDEY V. THE STATE OF BIHAR AND ORS. [REFERRED TO]
SHYAM KISHORI DEVI VS. PATNA MUNICIPAL CORPORATION [REFERRED TO]
D R VENKATACHALAM VS. DEPUTY TRANSPORT COMMISSIONER [REFERRED TO]
PALACE ADMINISTRATION BOARD VS. RAMA VARMA BHARATHAN THAMPURAN [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
STATE OF KERALA VS. MATHAI VERGHESE [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. CUSTODIAN OF VESTED FORESTS PALGHAT [REFERRED TO]
STATE OF MADHYA PRADESH VS. G S DALL AND FLOUR MILLS:MOHD ISMAIL:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. DEOKI NANDAN AGGARWAL [REFERRED TO]
STATE OF GUJARAT VS. DILIPBHAI NATHJIBHAI PATELAND ANOTHER [REFERRED TO]
COMMISSIONER OF SALES TAX M P VS. POPULAR TRADING CO UJJAIN [REFERRED TO]
J P BANSAL VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The State of Jharkhand has filed this appeal against the judgment of learned single Judge of the Jharkhand High Court at Ranchi holding that even though there was no specific provision in Section 52 (3) of the Indian Forest Act, 1927 (in short the "Act") as amended by Bihar Act 9 of 1990 (hereafter referred to as the Bihar Act), a vehicle seized for alleged involvement in commission of forest offence can be released on payment of fine in lieu of confiscation.

(3.) Background facts as projected by the appellants are as follows : On 10-4-1997 at Barkagaon Protected Forest Area, a truck bearing No. BR 13-9041 was found loaded with 11.8 tonnes of coal. Confiscation Proceeding No. 3/1997 arising out of Pelawal Case No. 28/97 was instituted and show cause notice was issued. The respondent filed reply to the notice. After considering the same the Divisional Forest Officer, Hazaribagh directed confiscation of the truck.

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STATE OF JHARKHAND Vs. GOVIND SINGH

Referred Judgements :-

JUDGEMENT

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