F.C. Bansal, J. - (1.) Heard learned counsel for the petitioner, learned Public Prosecutor and have also perused the impugned order.
(2.) It is contended by the learned counsel for the petitioner that tractor with trolly, found transporting neemwood, was seized by the police. Neemwood is not forest produce, therefore, citations relied upon by the learned Additional Sessions Judge No. 2, Bayana are not applicable in the instant case. Therefore, the petition be allowed. Learned counsel has placed reliance on Ram Vilas v. State of Rajasthan, 2004(1) RCC 358 .
(3.) Learned Public Prosecutor has opposed the petition.;