MANGAL BALASAHEB DESHMANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of present petition, the petitioner challenges the order dated 17th May, 2006 passed by the Range Forest Officer, Ahmednagar, to the effect that the jeep bearing No.MH-17/K-752 be deposited to the Government as the same was used in cutting of sandal trees unauthorizedly. The petitioner has also challenged the order dated 1st December, 2006 passed by the learned Additional Sessions Judge, Shrirampur, in Criminal Appeal No. 16/2006, thereby dismissing the appeal filed by the present petitioner.

(2.) The facts, in brief giving rise to the present petition are as under:

(3.) Being aggrieved by the order of confiscation, an appeal as provided under Section 61D of the Indial Forest Act, 1927 (for short, "the Act"), was filed by the present petitioner. The same is also dismissed. Hence the present petition.