DEVENDRA KUMAR YADAV Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I Hoque , learned counsel for the petitioner. Also heard Mr. I. Borthakur , learned Standing Counsel, Forest Department.

(2.) The petitioner, namely Devendra Kumar Yadav, has invoked the provisions of Sec. 528 BNSS, aggrieved by the continued detention of a vehicle, in the nature of a truck bearing registration number NL-01-K5990, which was seized by the forest authorities in connection with OR No. DH/5 of 2018-19 DVL/64 of 2019-20. The petitioner is also aggrieved by the non-completion of investigation despite the lapse of several years.

(3.) Before proceeding further, the facts may be noticed. The Personnel of Assam Forest Protection Force and Lailapur Beat were on patrol duty at Lailapur NH-54 on 12/8/2018, during which a truck bearing registration number NL-01-K-5990 coming from Mizoram was intercepted and checked. The vehicle was found loaded with teak log, but it was found to be doubtful, whereupon the vehicle was brought to the Range HQ, Dholai and logs were verified.