OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 10.6.2011 passed by learned Sessions Judge,Sri Ganganagar by which the vehicle of the present petitioner has been directed to be confiscated and in alternative, to be released on payment of Rs. 2,00,000/-.

(2.) The short facts of the casse are that on 19.8.2006, Enforcement Officer reached at the shop at 15 SGR, Suratgarh where the present petitioner was found dealing illegally in the diesel and one Mahindra Pick-up jeep bearing registration No. RJ 13G 9045 was also found their. The jeep and diesel have been seized. The proceeding under Section 6-A of the Essential Commodities Act has been initiated and after hearing the parties, the impugned order has been passed for confiscation of the vehicle and the diesel. The appeal has also been dismissed, hence this revision petition.

(3.) Heard learned counsel for the petitioner and the learned Public Prosecutor.