SUNIL KUMAR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Uma Shankar Singh, learned counsel for the petitioner and Mr. Sarvesh Kumar Singh, AAG-13 counsel appearing on behalf of the State.

(2.) This writ application has been filed for issuance of direction to Respondent No. 4 to release seized Dumper of the petitioner bearing Registration No. BR-24-G-5213 in connection with Forest Case No. 10 of 2014 arising out of Confiscation Case No. 17 of 2014, during pendency of the instant writ application or till final disposal of Forest Case No. 10 of 2014 pending in the court of Chief Judicial Magistrate, Rohtas at Sasaram.

(3.) Counsel for the petitioner submits that petitioner is owner of the vehicle (Dumper) bearing Registration No. BR-24- G-5213. He further submits that vehicle of the petitioner was not confiscated from any protected forest area. He submits that as per Confiscation order dated 11.4.2014 passed by the Divisional Forest Officer cum Authorizsed Officer, Rohtas at Sasaram (Respondent No. 4) as contained in Annexure-3, it is mentioned that aforesaid vehicle was seized near Sasaram Toll Plaza at Kolkata-Delhi NH-02.