Vikas Pratap Singh vs State of M.P.

Subhash Kakade, J.—With the consent of the learned counsel for the parties, case is heard finally.

This petition u/s 482 of the Cr.P.C. has been filed being aggrieved by order dated 20.02.2014 passed by the Special and Additional Sessions Judge, District Sidhi (M.P.) in Criminal Revision No. 15/2014 affirming the order dated 28/01/2014 passed by Chief Judicial Magistrate, Sidhi in Forest Crime No. 6829/13, whereby the application filed by the applicant u/s 457 of Cr.P.C. for interim custody of offending vehicle Tata 407 bearing registration number M.P. 53 G.A./2318 has been dismissed.

The facts, in short, are that an offence has been registered vide Forest Crime No. 6829/13 before Chief Judicial Magistrate, Sidhi for the offence punishable under Sections 27, 29, 39D & 51 of Wild Life (Protection) Act 1972 and Sections 2, 41 & 52 of the Forest Act. The applicant has filed an application u/s 457 of the Cr.P.C. for releasing the offending vehicle on interim custody on Supurdginama, which has been dismissed by learned Magistrate.

Learned counsel for the applicant has submitted that the dismissal of the application is illegal on the basis of fact that the property is seized for committing an offence under the Wild Life (Protection) Act or the Forest Act, because an information regarding confiscation proceedings has been received from Forest Officer, therefore, trial Court is not in a position to pass an order for releasing the offending vehicle on interim custody on Supurdginama.

Learned counsel for the applicant has submitted that this case is squarely covered by the earlier decision of Full Bench of this Court passed in the case of Madhukar Rao Vs. State of M.P.-2000(1) MPLJ (F.B.) 289and aforesaid dictum of Full Bench of this Court has been affirmed by the apex Court in the case of State of M.P. and Others Vs. Madhukar Rao, .

Learned Panel Lawyer for the respondent/State has supported the impugned orders passed by learned courts below.

Consequently, in view of aforesaid, this petition is allowed. Impugned orders dated 20/2/2014 and 28/1/2014 are hereby set aside. The offending offending vehicle Tata 407 bearing registration number M.P. 53-G.A./2318 is directed to be released on interim custody on furnishing a Supurdginama by the applicant for a sum of Rs. 6,00,000/- (Rupees Six Lac Only) with one surety in the like amount to the satisfaction of Chief Judicial Magistrate, Sidhi, till the disposal of Criminal Case arising out of Forest Crime No. 6829/13 as well as till the final disposal of confiscation proceedings pending in the Forest Department, if any, on the following terms and conditions:-

The applicant will not transfer, sale, alienate or create any third party interest with respect to offending vehicle Tata 407 bearing registration number M.P. 53 G.A./2318.

The applicant will not change the colour of offending vehicle Tata 407 bearing registration number M.P. 53 G.A./2318.

The applicant shall produce the offending vehicle Tata 407 bearing registration number M.P. 53 G.A./2318 as and when required by the trial Court during trial till the disposal of Criminal Case arising out of Forest Crime No. 6829/13 as well as by the confiscating authority till the final disposal of confiscation proceedings pending in the Forest Department, if any.

Accordingly, this petition is disposed of with the aforesaid directions.

Certified copy as per rules.