- (1.) Heard Mr. Raghvendra Kumar Singh, Senior Advocate assisted by Mr. Anurag Kumar Singh, learned Counsel for the petitioner as well as learned Standing Counsel. By means of present writ petition the petitioner has challenged the order dated 18.3.2010, passed by the District Magistrate, Barabanki as also the order dated 21.4.2010, passed by the Sessions Judge, Barabanki in Criminal Appeal No. 15 of 2010.
(2.) By means of order dated 18.3.2010, the District Magistrate, Barabanki has forfeited the Vehicle No. UP-41-T/2207 alongwith foodgrains loaded therein on the ground that the petitioner failed to produce the relevant documents to verify the same and almost on the same very ground the order has been upheld in appeal.
(3.) The charge against the petitioner is that 40 bags of rice were being unloaded from the Vehicle No. UP-41-T/2207 and huge quantity of other food-grains was stored in the premises of mill, which could not be authenticated by the petitioner.;