AIYUB AHMED PATALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition has been preferred against the order passed by the Deputy Conservator of Forests, Devgadhbaria, Dist: Panchmahals (now Dahod) dated 31st August, 2003 in offence no. 17 of 2002-2003 passed under sections 41 and 61 of The Indian Forests Act, 1927 as well as against the order dated 16th July, 2004 in Criminal Appeal No. 9of 2004 passed by the learned Sessions Judge, Panchmahals at Godhra, whereby the order passed by the Deputy Conservator of Forests, Devgadhbaria was upheld and the appeal was dismissed. The order passed by the Deputy Conservator of Forests is about confiscation of forest produces and the vehicle involved in transporting teakwood. Against these concurrent findings, the present Special Criminal Application has been preferred by the owner of the vehicle.

(2.) HAVING heard the learned advocates for both the sides and looking to the facts and circumstances of the case, I see no reason to entertain the present petition mainly for the following facts and reasons:

(3.) IN this set of circumstances, I see no reason to alter the order of confiscation passed by the Deputy Conservator of Forests, Devgadhbaria and confirmed by the learned Sessions Judge, Panchmahals at Godhra. There is no substance in this petition. Hence, the same is hereby dismissed. Rule is discharged. Interim relief, if any, stands vacated.