MOHD TAZIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Having heard the learned counsel, it appears that on 8.2.2007, the police seized the vehicle being owned by the petitioner, which was found indulged in the forest crime while carrying a lot of sandalwood without any permission, and this way.

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(3.) Learned Magistrate passed the order on 14.3.2007 whereby he released the vehicle in favour of petitioner. The said order dated 14.3.2007 was overturned by the Sessions Judge, U.S. Nagar vide the impugned order dated 24.4.2007. Assailing the same, the petitioner filed this petition and vide order dated 23.5.2007, this Court directed that the vehicle, if already released, shall not be taken back from the petitioner in pursuance of the order passed by the Sessions Judge. But on 20.11.2012, this petition was dismissed for want of prosecution thereby vacating the interim order. Now, the restoration application has been filed.