SANJAY RAJBHAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned senior counsel assisted by Mr. M. Khan, Advocate appearing for the petitioner as well as Mr. P.S. Lahkar, learned Additional Public Prosecutor, Assam.

(2.) This is an application under Sec. 482 CrPC challenging the legality and propriety of two orders both dtd. 7/8/2021 passed by the learned Sessions Judge, Kokrajhar in Criminal Revision No. 12/2021 and Criminal Revision No. 13/2021 respectively.

(3.) Two trucks bearing Registration No. AS-17-B-1251 and ASB-2396 were carrying tobacco leafs from the State of West Bengal to the State of Tripura. There is no alternative land road between the aforesaid two States except through the State of Assam. When the trucks entered into the State of Assam Police stopped the vehicles and seized the tobacco it was carrying.