KAMAL RANI Vs. VAN MANDAI ADHIKARI, JABALPUR

JUDGEMENT

(1.) THE present revision petition is filed against the order dated 18.1.1992, passed by the Sessions Judge, Jabalpur, in Criminal Revision No. 1/92 against the order of Supratnama dated 11.10.1991, passed by the Additional Chief Judicial Magistrate, Jabalpur, in Crime No. 102412 of 1991.

(2.) IN this petition, the only point raised by the learned counsel for the applicant is that the truck in dispute was seized by the police and the trial Magistrate had accordingly ordered delivery of the said truck to the applicant on Supurdgi but on revision by the non -applicants before the lower revisional Court that order has been reversed on the ground that an intimation was received by the trial Court for confiscation of the said truck under the provisions of the Indian Forest Act.

(3.) LEARNED counsel for the non -applicants vehemently opposes the submissions of the learned counsel for the applicant and submits that the order passed by the lower revisional Court is correct, legal and valid being based on documents on record.