SYED BURHAN SYED NABI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of parties.

(2.) This petition is directed against an order of dismissal dated 8th March, 2016 passed by the learned Additional Sessions Judge, Akola, in Criminal Appeal No. 29 of 2011 of the petitioners under Sec. 61-D of the Indian Forest Act, 1927, (hereinafter referred to as the Act of 1927). The said appeal arose out of the order dated 29.12.2008 passed by the Assistant Conservator of Forests in confiscation proceedings initiated under Sec. 61-A of the said Act of 1927.

(3.) In the impugned confiscation proceedings, the learned Authorized Officer directed confiscation of Marshall Jeep bearing registration No. MH 30-AF 294 and 52 cut sized teak wood logs ad-measuring 0.501 cubic meters as the same was being transported without transit pass. A Ford ICON Car bearing registration No. MH-26-M-786 was also confiscated as the same was being used in the commission of the offence under the Forest Act of 1927.