ILLIYASKHAN FAIZMOHMMAD NAGORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN present application under Section 482 of Criminal Procedure Code and Article 227 of the Constitution of India, the applicant has prayed, inter-alia, that:

(2.) THE applicant is aggrieved by order dated 23.5.2012 passed by learned Additional Sessions Judge, Banaskantha in Revision Application No.57 of 2011.

(3.) IT emerges from the record that offence is also registered (and numbered as Manpuria Round C.R. No.4/2011) against the applicant under Section 61-A of Indian Forest Act, 1927 (hereinafter referred to as 'the Act') and the vehicle allegedly involved in the alleged offence is seized under a seizure panchnama dated 26.7.2011.