ROHIT BAGHEL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Crime No. 300/2000 under Sec. 379 I.P.C. and Sec. 26 Forest Act was registered against the petitioner and driver of the truck. The allegation is that the petitioner was transporting some 35 pieces of timber in a truck without valid transit permit. The petitioner contends that those 35 pieces of timber belong to him. Police seized the entire quantity of timber which is now in police custody. Driver of the truck has been released on bail. Charge-sheet also has been filed. Admittedly, the petitioner is the owner of the timber, in my opinion, it would be fair to allow the prayer for bail. Accordingly, the petition is disposed of with direction that the petitioner be released on bail of Rs. 1000.00 (Rupees One Thousand) with one surety in the like amount to the satisfaction of C.J.M. Raipur for his appearance in the said Court/Trial Court or as and when so directed.