STATE OF ASSAM Vs. NUR UDDIN LASKAR

JUDGEMENT

(1.) This is an application under Sec. 482 of the Cr.P.C. preferred by the State in which the Judgment and Order dtd. 7/3/2022 passed by the learned Sessions Judge, Hailakandi in Criminal Revision No. 12/2022 has been put to challenge. The aforesaid order arises out of an order dtd. 14/1/2022 passed by the learned Judicial Magistrate First Class, Hailakandi in Lala P.S. Case No. 846/2021 under Ss. 379/411 of the IPC.

(2.) For better appreciation of the issue involved, the facts of the case may be stated in brief.

(3.) On 24/12/2021, a case was registered before the Lala Police Station, being Lala P.S. Case No. 846/2021 regarding storage and transportation of huge quantity of Burmese Betel Nuts which were suspected to be stolen. In the said search conducted, 394 nos. of gunny bags containing 20,020 Kilograms of the Burmese Betel Nuts was seized vide seizure list dtd. 22/12/2021.