Page No.# 1/3 vs Meghan Kumar
2022 Latest Caselaw 478 Gua

                                                                      Page No.# 1/3

GAHC010107032021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Crl.Pet./411/2021

            THE STATE OF ASSAM AND 2 ORS.
            REP. BY THE SECRETARY TO THE GOVT. OF ASSAM, ENVIRONMENT AND
            FOREST DEPARTMENT, DISPUR, GUWAHATI-6.

            2: THE CHIEF WILD LIFE WARDEN

             ARANYA BHAWAN
             PANJABARI
             GUWAHATI-781037.

            3: THE DIVISIONAL FOREST OFFICER

             DOOMDOOMA DIVISION

            DOOMDOOMA
            TINSUKIA

            VERSUS

            MEGHAN KUMAR
            SON OF RAM PARVESH RAI
            R/O BAKHTIARPUR, P.O. AND P.S. BAKHTIARPUR, DIST. PATNA, BIHAR,
            PIN-803212



Advocate for the Petitioner   : MR. P N GOSWAMI

Advocate for the Respondent : MR. R S MISHRA
                                                                        Page No.# 2/3



                                     BEFORE

                   HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                     ORDER

11.02.2022

Heard Mr. K.P. Pathak, learned counsel for the petitioners. Also heard Mr.

A.K. Gupta, learned counsel for the sole respondent.

2. Mr. Pathak, learned counsel for the sole respondent submits that the

vehicle in question was seized while the same was used to carry two elephants

from Assam to Orissa and that in connection with the Zimma of the said two

elephants one SLP is pending before the Hon'ble Supreme Court in SPL(Crl.) No.

8003/2021 and as such, this matter may be adjourned till the decision of the

Hon'ble Supreme Court in the said SLP.

3. On the other hand, Mr. Gupta, learned counsel for the sole

respondent submits that this petition has no connection with the said SLP and

therefore contended to hear this matter and to decide the same.

4. In view of the rival submissions of learned Advocates for both the

sides, it is provided that list this matter after 6(six) weeks and in the meantime,

the learned counsel for the petitioners shall produce before this Court the order

is passed by the Hon'ble Supreme Court in SLP (Crl.) No. 8033/2021 (if any) and Page No.# 3/3

also place the judgments before this Court regarding release of vehicle seized in

connection with Special Acts.

5. List the matter on 22.03.2022.

6. Till then interim order passed earlier will continue.

JUDGE

Comparing Assistant