VIKRAMADITYA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission and I.A. No. 888/2014 for grant of tractor on Supurdnama. The applicant has filed this application being aggrieved by order dated 1-8-2013 by which the applicant's application for release of the applicant's tractor No. MP 53 M/1080, which was seized for commission of forest offences, has been rejected.

(2.) The facts leading to the filing of the application are that the tractor of the applicant was seized by the police authorities as it was found extracting sand illegally from the Son-Ghadiyal Sanctuary. The applicant thereafter remained absconding and filed an application through a Power of Attorney holder seeking exemption from appearance by filing a certificate issued by some Ayurvedic doctor, which did not mention that the applicant was physically unfit for appearing before the Court below or was bedridden. The Court below, taking into consideration the seriousness of the offences, the antecedents and the aforesaid aspect, has rejected the application filed by the applicant by the impugned order dated 1-8-2013.

(3.) The learned Counsel for the applicant submits that the applicant is willing to deposit the security amount. He also states that his tractor is in custody since long and, therefore, it be released on Supurdnama.