IMRAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought direction to respond­ent No. 3-Divisional Forest Officer to de­cide the proceedings of confiscation case No. 08 of 2009-2010, in range case No. 11 of 2009-2010, as expeditiously as possible.

(3.) THE petition under Section 482 Cr.P.C. is disposed of with the direction to the respondent No. 3 to dispose of the aforesaid confiscation case, as expedi­tiously as possible, in accordance with law, applicable to it.