ARINJAY KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and State.

(2.) The petitioners have moved the Court against the order by which their trucks were seized by the officials of the Forest Department, Government of Bihar. By interim orders, the said items were released in favour of the petitioners.

(3.) The petitioners are owners of the vehicles/trucks which was transporting shisham wood from Bihar purportedly to destinations in Rajasthan.