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MP HC: VEHICLE OR PROPERTY INVOLVED IN FOREST OFFENCE CANNOT BE RELEASED BY HIGH COURT DIRECTION - (07 Oct 2021)

Motor Vehicles

Madhya Pradesh High Court has observed that if any vehicle or property is involved and confiscated in forest offence, no direction for its release can be given by the High Court either under Article 226/227 of the Constitution of India, 1949 or under Section 482 of Code of Criminal Procedure, 1973 in view of Madhya Pradesh amendments to the Forest Act 1927.

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