STATE OF M.P. Vs. DULAR SINGH

JUDGEMENT

(1.) THIS is State's revision u/s. 397/401 Cr.P.C. directed against the Order dated 4.7.92 passed in Cr. Revision No. 61/92 by the Addl. Sessions Judge, Indore, setting aside the order of confiscation of a seized vehicle passed by the District Forest Officer, Indore, u/s 15 of the M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969, and affirmed in appeal by the Conservator of Forest u/S. 15 -A of the Adhiniyam.

(2.) HAVING heard learned counsel for the parties, this revision, in my considered judgment, must fail on the short ground of tenability. The order impugned is passed in revision u/S. 15 -B of the Adhiniyam. Sub -sec. (5) of Sec. 15 -B reads as follows: 15 -B. Revision before Court of Sessions against order of Appellate Authority - (5) Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (No.2 of 1974) the order of the Court of Sessions passed under this section shall be final and shall not be called in question before any Court.