DEVENDRA KUMAR YADAV 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., preferred by the petitioner Shri Devendra Kumar Yadav, has challenged the legality, propriety and correctness of the impugned judgment and order dtd. 7/3/2022, passed by the learned Additional District Judge, Silchar in Misc. Appeal No.12/2020, whereby the learned Addl. Sessions Judge, Cachar has dismissed the appeal preferred by the petitioner, and also the impugned order dtd. 17/1/2020, passed in O.R. No. DH/5 of 2018-20, DVL 64 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. NL-01K-5990, belonging to the petitioner.

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