SIBO DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner has prayed for quashing the order dated 22nd September, 2010 passed in Revision Petition No.2/Forest Case (Confiscation) No.54/2009 by the Respondent No.2, whereby the petitioner's revision has been dismissed. He has also prayed for quashing the order dated 25th November, 2008 passed in Confiscation (Forest) Appeal No.107 of 2008 by the Respondent No.3 as also the order dated 5th June, 2008 passed in Confiscation Case No.43 of 2006 by the Respondent No.4, whereby the said respondent had passed order for confiscation of the petitioner's tractor and trailor, being Registration Nos.JH02B 5728 and JH02B 5729, respectively.

(2.) ACCORDING to the petitioner, she is that she is the registered owner of the tractor, being Registration No.JH02B 5728, and trailor, being Registration No.JH02B 5729. On a written application of one Gurudhan Prasad, Senior Secretary Inspector, CCL, Mandu, (Charhi) P.S. Case No.136 of 2006 was registered on 28th April, 2006 under Sections 379/411 of the Indian Penal code, Section 30(2) of the Coal Mines Act and Section 33 of the Indian Forest Act against the petitioner and three others. The petitioner's tractor and trailor were also seized.

(3.) IT is relevant to mention that the petitioner was not apprehended, but her name was also included, as she happened to be the owner of the tractor.