JAI PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Petition has been filed under'Section 482'Cr.P.C. challenging the order dated 20-4-2015 passed by the Revisional Court: Special Judge (Fake Currency Cases) and Additional Sessions Judge, Jaipur Metropolitan, Jaipur in Criminal Revision No.21/2015, whereby the revision petition filed by the present petitioner has been dismissed and the order dated 16-9-2014 passed by the Authorised Officer: Assistant Forest Conservator Alwar in case No.139/2014, as well as the order dated 30-3-2015 passed by the Appellate Authority: Chief Forest Conservator, Jaipur in Appeal No.166/2014 confiscating the Compressor Drill Machine No.MHN 1100117114, Compressor motor Atlas COPCOSN 2012450592 of the petitioner have been confirmed.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Learned counsel for the petitioner submits that the machines of the petitioner have been confiscated before the conviction of the accused petitioner in criminal case, for which the trial is under process. Therefore, the petition deserves to be allowed in view of the judgments in Rohitash Gurjar v. State of Rajasthan, SB Criminal Misc. Petition No.6126/2015 decided on 6-10-2016 and Ramniwas v. State of Rajasthan and Another, SB Criminal Misc. Petition No.6130/2015 decided on 6-10-2016.