STATE OF KERALA Vs. JOSSY SEQUERIA

JUDGEMENT

(1.) This appeal is filed by the State of Kerala against the final judgment dated 23.03.2006 passed by the High Court of Kerala at Ernakulam in C.R.P. No. 1924 of 2003 wherein the High Court allowed the revision petition filed by the respondent herein and quashed the confiscation order.

(2.) The controversy involved in the appeal is short. However, few facts need mention to appreciate the issue involved.

(3.) The appellant is State of Kerala. On 29.11.1998, the police sleuths seized 3 bags of sandalwood weighing 20 Kg. from one Jeep bearing Registration No. KA-12-2932. Basheer-the driver of the Jeep was arrested and handed over to the custody of Assistant Wild Life Warden, Tholpetty. The Jeep was also handed over to the said authority for further action in the case.