Jharkhand High Court
Syed Nasimul Hoda vs State Of Jharkhand & Ors on 2 December, 2011
Author: Prakash Tatia
Bench: Chief Justice
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr.) No. 150 of 2009
Syed Nasimul Hoda ... ... ... Petitioner
Versus
The State of Jharkhand & Others... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE
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For the Petitioner : Mr. Manish Kumar, Advocate
For the Respondents : Md. Jalisur Rahman, J.C. to G.P.-III.
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Order No. 09 Dated 2nd December, 2011
1. Heard learned counsel for the petitioner.
2. The petitioner is challenging the order of confiscation dated 24.01.2005 by which Truck bearing registration No. BR-17G-0838 has been ordered to be confiscated in favour of the State.
3. The finding of fact has been recorded carefully by appreciation of evidence that the documents, which were not with the transporter at the time of transporting the woods of the trees of Karanj and Neem, produced subsequently are not genuine and after going through the Annexure-2, this Court is also of the view that such documents cannot be relied upon for holding that the transportation of woods of the trees was with valid permit and that was not prohibited.
4. In view of the above reasons, the writ petition of the petitioner has no merit, hence dismissed.
(Prakash Tatia, C.J.) Birendra/