POKHAN DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been brought praying to quash the order dated 12-02-2013 passed by the Court of Additional Sessions Judge, Uttar Bastar Kanker (C.G.) in Criminal Revision No.23/2010, by which the revision petition filed by the petitioner was dismissed and the order of confiscation of the property under seizure were upheld.

(2.) At the stage of hearing on admission this Court passed the order dated 03-07-2014. The operative part of that order is paragraph 6 and 7, which are as follows :-

(3.) The matter was listed before the Division Bench. The Division Bench has by order dated 31-07-2017 answered the reference as follows:-