VIKAS PRATAP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, case is heard finally.

(2.) THIS petition under Section 482 of the Cr.P.C. has been filed being aggrieved by order dated 20.02.2014 passed by the Special and Additional Sessions Judge, District Sidhi (M.P.) in Criminal Revision No. 15/2014 affirming the order dated 28/01/2014 passed by Chief Judicial Magistrate, Sidhi in Forest Crime No. 6829/13, whereby the application filed by the applicant under Section 457 of Cr.P.C. for interim custody of offending vehicle Tata 407 bearing registration number M.P. 53 G.A./2318 has been dismissed.

(3.) LEARNED counsel for the applicant has submitted that the dismissal of the application is illegal on the basis of fact that the property is seized for committing an offence under the Wild Life (Protection) Act or the Forest Act, because an information regarding confiscation proceedings has been received from Forest Officer, therefore, trial Court is not in a position to pass an order for releasing the offending vehicle on interim custody on Supurdginama.