MAYA PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE applicant has challenged the judgment dated 20.6.2012 passed by the learned 2nd Additional Sessions Judge, Satna in criminal appeal no.82/2012, whereby the appeal field by the applicant was dismissed and the order dated 28.2.2012 passed by the Collector, Satna in case no.03/B121/08-09 was maintained, by which truck No. MP-19-A/0580 was confiscated.

(2.) FOR the disposal of the present revision, the prosecution's case, in short is that, Shailesh Pandey was looking after a Diamond Kray Vikray Sahkari Samiti, Ithakhokhra and therefore, he had control on the fare price shop situated at village Ichol. A crowd collected in the locality, who stopped the truck No.MP-19-A/0580, by which 262 liters of blue kerosene in 2-3 drums was being transported. An intimation was given to the police and ultimately to the officers of the Food Department. The entire kerosene as well as said truck was seized. The matter was submitted before the Collector, Satna for confiscation of the property.

(3.) THE learned Collector after considering the evidence adduced by both the parties, vide order dated 28.2.2012 directed to confiscate the truck no. MP-19-A/0580. In appeal, the learned 2 nd Additional Sessions Judge, Satna vide judgment dated 20.6.2012 confirmed the order passed by the learned Collector.