SANDEEP SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this C528 application, applicant has challenged the order dtd. 15/6/2024 passed by learned Judicial Magistrate, Joshimath, District Chamoli as well as the order dtd. 13/8/2024 passed by learned Sessions Judge, Chamoli in Criminal Revision No. 16 of 2024, whereby, the criminal revision filed by the applicant was rejected and the order passed by the learned trial court for rejection of the releasing of the vehicle was affirmed.

(3.) The facts of the case are that a forest offence was reported by one-Sushila Devi, Forest Beat Officer of Nanda Devi National Park, Joshimath against the two persons- Madan Bahadur Shahi and Chandra Prakash Negi. Accordingly, H-2/Range No. 002 dtd. 5/12/2023 was registered with the Deputy Conservator of Forest, Nanda Devi National Park, Joshimath. According to the contents of the FIR (H-2), on 4/12/2023 at about 03.30 PM, a vehicle taxi No. UK11TA2874 was intercepted and the musk teeth and dried flesh of musk deer was recovered from the aforesaid vehicle. The accused persons- Madan Bahadur Shahi and Chandra Prakash Negi was travelling in the vehicle and accordingly, they were arrested and the aforesaid vehicle was seized.