AJAYPAL SINGH JASWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code') the applicant has challenged the illegality and propriety of the order dated 17.10.2011 passed by Additional Sessions Judge, Bastar in Criminal Revision No. 25/2010 affinming the order dated 09.08.2010 passed by Appellate Authority under Section 52 of the Indian Forest Act, 1927 (for short 'the Act) affirming the order dated 11.03.2009 passed by Authorized Authority, Konta in Forest Crime No. 8848/08 whereby Authorized Authority has passed order for confiscation of Truck No. CH-17 H 4888 same has been affirmed by appellate authority and also revisonal authority.

(2.) I have heard learned counsel for the parties, order impugned perused.

(3.) At the outset counsel learned counsel for the petitioner submits that Authorized Authority has not collected any evidence to show that Forest Property was owned by Government. But evidence available on record is sufficient to prove the fact that applicant was transporting the forest produce without lawful permit.