FAIJUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Legality, propriety and correctness of the judgment and order dtd. 7/3/2022, passed by the learned Additional Sessions Judge, FTC, at Cachar, Silchar, in Misc. Appeal No. 13/2020, and also the order dtd. 17/1/2020, passed by the Authorized Officer-cum-Divisional Forest Officer, Cachar Division, Silchar, in O.R. No. DH/6 of 2018-19, DVL 65 of 2019-20, are impugned in this revision petition under Ss. 397/401/482 read with Sec. 451 of the Code of Criminal Procedure, 1973.

(2.) It is to be noted here that vide impugned order dtd. 17/1/2020, passed in O.R. No. DH/6 of 2018-19, DVL 65 of 2019-20, the Authorized Officer-cum-Divisional Forest Officer, Cachar Division, Silchar, confiscated the vehicle of the petitioner, bearing Registration No. AS-17B-9317, to the department, and vide impugned judgment and order dtd. 7/3/2022, passed in Misc. Appeal No. 13/2020, the learned Additional Sessions Judge, FTC, at Cachar, Silchar, has affirmed the order of the Authorized Officer-cum-Divisional Forest Officer, Cachar Division, Silchar, dtd. 17/1/2020.

(3.) The factual background, leading to filing of this petition, is briefly stated as under: