Mr. Deepak Maheshwari, J. - (1.)Heard learned counsel for the petitioner and Public Prosecutor.
(2.)On perusal of the relevant documents and the submissions made by learned counsel for the petitioner, it is found that Dumper bearing registration No. HR-38-S-6044, was seized by P.S. Chaupanki, District Alwar in FIR No. 181/2014 registered for the offence under Sections 279, 336, 379 and 120-B IPC and Sections 41 and 42 Forest Act. The application moved by the petitioner, being registered owner of the said Dumper, was rejected by learned trial Court vide order dated 03.12015 (Annexure-2) mainly on the ground that orders issued by National Green Tribunal and Hon'ble Supreme Court have directed to take strict view in regard to the release of such vehicle.
(3.)Counsel for the petitioner has drawn attention of this Court to the observation made by trial Court that no report in regard to the seized vehicle has been received from the Forest Department and hence, the Court has jurisdiction to dispose of this application.