RAVI RANJAN KUMAR Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-2-47
HIGH COURT OF JHARKHAND
Decided on February 03,2010

RAVI RANJAN KUMAR Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) Heard.
(2.) The petitioner has challenged the confiscation proceeding being Confiscation Case No. 15 of 2009, pending before the Authorised Officer-cum-Forest Divisional Officer, Hazaribagh West Division, Hazaribagh (respondent No. 3) with a further prayer to release the truck bearing registration No. JH-10S-9222 in favour of the petitioner. 2. Counsel for the respondents submitted that as the confiscation proceeding has started, the petitioner may take all the points available to him in the confiscation case.
(3.) On this Mr. Anil Kumar Sinha, learned senior Counsel appearing for the petitioner, submitted that at least the truck in question may be released in favour of the petitioner on furnishing sufficient security, as it is a public carrier and is under the custody of the respondent concerned for the last eight months.;


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