RANGE FOREST OFFICER RAMPURA Vs. RODILAL

JUDGEMENT

(1.) This revision petition is directed against the order dt. 4-3-1986 passed by the Additional Sessions Judge, Neemuch Camp Manasa, in Criminal Revision No. 44 of 1986 whereby he has ordered that interim custody of the tractor and trolly in question be delivered to the non-applicant.

(2.) Facts giving rise to this revision petition are these. On 5-1-1986 the tractor driver was found with tractor bearing registration No. C.P.U. 5973 along with its trolly No. C.P.U. 5974 in the reserved forest area in District Mandsaur transporting forest produce without transit pass amounting to an offence under S.36 of the Indian Forest Act, 1927 (for short 'the Central Act') and other offence constituted by contravention of the transit Rules 1961 framed thereunder.

(3.) The offences were accordingly registered against the driver. The tractor and the trolly were seized and intimation under S.52(4) of the Central Act as substituted by Madhya Pradesh amendment in the Central Act regarding initiation of proceedings for confiscation was sent to the Magistrate having jurisdiction.