SHAILENDRA KUMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD finally.

(2.) THIS application under Section 482 of Cr.P.C. is directed by an order dated 25/3/2014 passed in Criminal Revision No. 26/2014 by learned Special and Additional Sessions Judge, Sidhi affirming the order dated 11/03/2014 passed by learned Chief Judicial Magistrate, Sidhi in Forest Crime No. 6831/24, whereby an application filed by the applicant for handing over the possession and custody of vehicle Tata Dumper bearing registration number M.P. 53 GA/4242 involved in the crime 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.