SABIRA BEGUM (SMT.) Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Dr. Uday Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) In pursuance to the order dtd. 24/1/2023 original records have been produced by learned Additional Chief Standing Counsel and who has himself gone through the records.

(3.) After perusal of the record learned Additional Chief Standing Counsel states that there is no order or document on record per which the authority has recorded that the motorcycle recovered from the spot was used in committing the forest offence.