DEEP KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Hoque, learned counsel for the petitioner and also heard Mr. D. Gogoi, learned Standing Counsel for the Forest Department.

(2.) In this petition, under Sec. 397/401/482 read with Sec. 451 Cr.P.C., the petitioner - Shri Deep Kumar, has challenged the legality, propriety and correctness of the impugned judgment dtd. 7/3/2022, passed by the learned Additional District Judge, Silchar in Misc. Appeal No.11/2020 and also the impugned order dtd. 14/1/2020, passed in O.R. No. LP/4 of 2019-20, DH/4 of 2019-20, DVL 51 of 2019-20 passed by the Authorized Officer-cum-Divisional Forest Officer, Cachar, Silchar, whereby the Authorized Officer has confiscated the vehicle bearing Registration No. UP-74T-6001 belonging to the petitioner.

(3.) The factual background leading to filing of the present petition is briefly stated as under:-