STATE OF BIHAR Vs. MOHAN LAL KHANDELWAL

JUDGEMENT

(1.) This application filed under Section 482 of the Code of Criminal Procedure has its own history.

(2.) It appears that the opposite party was tried for an offence under Sections 33 and 42 of the Indian Farest Act under which charge -sheet was submitted and the trial concluded. Ultimately opposite party was acquitted by the judgment of the Trial Court.

(3.) Thereafter, a petition was filed by the opposite party for release of a larger number of Khair woods alleged to have been seized on the road from a truck which is said to be belonging to the opposite party.