DIGAMBAR SINGH Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) The petitioner has preferred this application under Section 482 Cr.P.C for release of the vehicle. It is claimed that the petitioner is the registered owner of the tractor bearing registration No. MP 54-A-5610 and a trolly which has been seized by the Forest Department Naorozabad in connection with Forest Crime No. 7478/22, for offence under Sections 26(1) (A), 41, 52 of the Indian Forest Act .

(3.) It is alleged that the tractor was used for illegal transport of sand. On filing an application under Section 451 read with Section 457 of Cr.P.C, the learned J.M.F.C vide order dated 13.12.2017 (corrected dated 15.12.2017) dismissed the petition in Criminal Revision No. 52/2017 passed by 2nd A.S.J, Umaria, on 16.01.2018, the order passed by the J.M.F.C has been affirmed.