MARANNA Vs. STATE REPRESENTED BY THE DEPUTY CONSERVATOR OF FOREST OFFICER

JUDGEMENT

(1.) (Prayer: This Criminal Revision Petition Is Filed Under Section 397 And 401 Of Code Of Criminal Procedure, Praying To Set Aside The Order Dated 18/19.12.2013 Passed By The Deputy Conservator Of Forest Officer, Bellary In Foc No. 7/2014 -14/2673 And Release The Vehicle Bearing No. Ka -35/A -6729 To The Petitioner By Way Of Interim Custody Of The Vehicle.) 1. This Revision is preferred against the orders passed by the Deputy Conservator of Forest, Bellary in F.O.C. No.7/2013 -14/2673 in refusing to release the vehicle of the petitioner bearing its Registration No. KA - 35/A -6729.

(2.) ON perusal of the Karnataka Forest Act, particularly Section 71(B) which reads thus :

(3.) IN view of the above said provision, this Revision petition is not maintainable before this Court. Hence, the following Order : The Revision Petition is dismissed as not maintainable. If advised, the petitioner is at liberty to file proper appeal before the competent Court.