RAUF KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri D.K. Tripathi, learned counsel for the petitioner. Shri Ajay Pratap Singh, learned Government Advocate for the respondent State.

(2.) Petitioner seeks quashment of proceedings for confiscation of Vehicle bearing registration No. MP09KB2936 Model TATA 407 Truck.

(3.) The vehicle in question was found carrying teak wood on 24.02.2015. As the transportation was found to be without proper authority the vehicle and the teak wood was seized by the Forest Authorities at village Gawakheda, Forest Range Ashta, Forest Division Sehore. Forest offence was registered vide POR No.22283/2006 punishable under Sec. 2 (4) (A), 52 of Indian Forest Act, 1927; under Sec. 5/15 of Madhya Pradesh Vanopaj (Vpayar Viniyaman) Adhiniyam, 1969. That a confiscation proceedings has been initiated under Sec. 15 of Adhiniyam, 1969.