DILJAN PETITIONERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court with following prayers:-

(2.) Learned counsel for the petitioner submits that on 18.9.2007 at about 3 a.m. while the petitioner was carrying Kendu leaves on his truck bearing registration no.UP-65H 3738, it was intercepted by a team headed by the Assistant Sub Inspector of Police at Chandni Chowk, Bhabua Station Road, Mohania falling under Mohania Police Station. An F.I.R. was instituted against the petitioner and others for the offence under sections 414 of the Indian Penal Code and 33 of the Indian Forest Act, 1927 (in short "the Forest Act, 1927 ").

(3.) It is contended that the truck and the Kendu leaves loaded on it were seized by the police and a seizure list was handed over to the petitioner in that regard. The police, on conclusion of investigation, submitted charge-sheet in the case on 16.11.2007.