VALJIBHAI BACHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner herein who is owner of the Tempo bearing registration No. GJ-4-U-7800 has challenged the order passed by the Deputy Forest Officer, respondent no. 3 dated 28/3/2002 whereby the vehicle in question of the petitioner is seized.

(2.) BRIEF facts of the case are as under:

(3.) MR. Parth Tolia, learned Advocate for the petitioner submitted that the petitioner has no role in the alleged killing of Kaliyar. According to the petitioner he was not aware of the killing of Kaliyar and he merely took them along with the luggage i. e. potlas and therefore he cannot be saddled with the alleged office. He submitted that the petitioner had not even any knowledge that such goods were being transported and therefore he is innocent and the vehicle should be released.