Deep Kumar vs The State Of Assam And Anr
2022 Latest Caselaw 1822 Gua

                                                                     Page No.# 1/3

GAHC010080262022




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

                                Case No. : Crl.Rev.P./172/2022

             DEEP KUMAR
             S/O MAHESWAR DAYAL R/O VILL- GHILOY, P.O. NIGOH, P.S.
             CHHIBRAMUA, DIST. KANNAUJ, UTTAR PRADESH.



             VERSUS

             THE STATE OF ASSAM AND ANR
             REP. BY THE PP, ASSAM

             2:THE AUTHORISED OFFICER CUM DIVISIONAL FOREST OFFICER

             CACHAR DIVISION
             SILCHAR

Advocate for the Petitioner   : MR I HAQUE

Advocate for the Respondent : PP, ASSAM




                           BEFORE
              HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                          ORDER

26.05.2022

Legality, propriety and correctness of the judgment and order dated 07.03.2022, passed by the learned Additional Sessions Judge, FTC, Cachar, Page No.# 2/3

Silchar, in Misc. Appeal No. 11/2020, is challenged in this revision petition under Sections 397/401/482 read with Section 451 of the Code of Criminal Procedure, 1973. It is to be noted here that vide impugned judgment and order, the learned Court below has dismissed the prayer made by the petitioner seeking custody of his vehicle, bearing Registration No. UP-74T-6001.

Heard Mr. I. Haque, learned counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent No. 1 and Mr. S. M. Hassan, learned counsel appearing on behalf of Mr. D. Gogoi, learned Standing Counsel for the Forest Department, Assam, representing respondent No. 2.

Admit.

Call for the record from the learned Court below.

Also, issue notice to the respondents, returnable on 15.06.2022.

Since Mr. P. Borthakur, learned Additional Public Prosecutor, and Mr. S. M. Hassan, learned counsel appearing on behalf of Mr. D. Gogoi, learned Standing Counsel for the Forest Department, Assam, have entered appearance and accepted notices on behalf of respondent Nos. 1 & 2, respectively, no formal notice is required to be issued. However, they shall be provided with requisite extra-copy of the petition during the course of the day.

Page No.# 3/3

List the matter on 15.06.2022.

JUDGE

Comparing Assistant