(1.) This revision petition, under Ss. 401/397 of the Code of Criminal Procedure, is directed against the order dtd. 2/9/2021, passed by the learned Chief Judicial Magistrate, Lakhimpur, North Lakhimpur, in C.R. (Forest) Case No. 04/2021. It is to be noted here that vide impugned order, the learned Court below has rejected the petition filed by the petitioner - Shri Ratneswar Gogoi, seeking custody of his elephant, seized in connection with the aforementioned case.
(2.) The factual background, leading to filing of the present petition, is briefly stated as under:
(3.) Heard Mr. A. Ahmed, learned counsel for the petitioner. Also heard Mr. D. Gogoi, learned Standing Counsel for the Forest Department.