JAGJEET SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel Mr. R.S. Renu for the applicant and learned Counsel Mr. M.P. Badar for the nonapplicant.

(2.) Admit.

(3.) The question which may come up for determination in the present criminal application is that as to whether the property seized by the officer empowered under Section 50 of the Wild Life (Protection) Act, 1972 becomes the Government property immediately after the seizure thereof. In the present case, Truck No. MH31DS2030 belonging to the applicant was seized during the investigation of P.O.R. No.67/2008 by the competent Forest Officer. It was alleged that the said Truck loaded with 320 bags of cement was intercepted on 29 th February, 2012 near Rajura Town. It is the case of prosecution that a carcass of spotteddeer, truck and cement bags were seized under the panchanama. An offence vide P.O.R. No.67/2008 dated 29 th February, 2012 was registered at the office of Range Forest Officer, Rajura for alleged contravention of provisions of the Wild Life (Protection) Act, 1972.