Prashant Kumaragarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. against the order dated 29.11.2012 passed by the Sessions Judge, Jaipur District, Jaipur in Criminal Revision No. 174/2012 whereby the learned revisional Court while dismissing the revision petition filed by the petitioner upheld and affirmed the order dated 03.11.2012 passed by the Additional Chief Judicial Magistrate No.1, Jaipur District, Jaipur in respect of First information Report No. 103/2007 registered at Police Station Jamua-Ramgarh (District Jaipur) whereby the learned Magistrate has dismissed the application under Section 457 Cr.P.C. filed by the petitioner.
(3.) Brief relevant facts for the disposal of this petition are that on 14.10.2012 a tractor trolly bearing Registration No.MF- 1035 was seized by the competent authority under the provisions of Rajasthan Forest Act, 1953 on the premises that the same was being used to transport forest produce i.e. stones without any valid license and permit escavated from forest area. In this regard necessary seizure memo was prepared on 14.10.2012 and FIR was also registered. For interim release of the aforesaid vehicle, the petitioner claiming to be registered owner, moved an application under Section 457 Cr.P.C. before the learned Magistrate who after hearing both the parties dismissed the same vide order dated 03.11.2012. Feeling aggrieved, the petitioner filed revision petition and the same was also dismissed by the revisional Court vide impugned order dated 29.11.2012. Still dissatisfied, the petitioner is before this Court by way of this criminal misc. petition.;