KALU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice for final disposal. Mr. J.P.S. Choudhary, learned Public Prosecutor accepts the notice. With the consent of the learned counsel for the parties, this miscellaneous petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Code" hereinafter) is being heard and decided at the admission stage.

(2.) By the instant petition under Sec. 482 of the Code, the petitioner has challenged the order dated 29.01.2008 passed by the Additional Sessions Judge, Bhilwara (for short, "the Revisional Court" hereinafter), in Criminal Revision Petition No. 16/2008, whereby revision petition filed by the petitioner against the order dated 18.01.2008 passed by the Judicial Magistrate No.2, Bhilwara (for short, "the trial Court" hereinafter) was dismissed.

(3.) The facts of the case, in a nut shell are that petitioner's bull -cart was seized on being found carrying Neem wood. He made an application under Sec. 457 of the Code, which has been dismissed by the learned trial Court and the revision against that order also stood dismissed vide impugned order. Hence this criminal miscellaneous petition.