SANJAY DUTT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order passed by the High Court of Punjab and Haryana at Chandigarh dtd. 8/12/2022 in CRMM No.55268 of 2022 by which the High Court rejected the petition filed by the appellants herein invoking Sec. 482 of the Code of Criminal Procedure for the purpose of quashing of complaint no. 41 of 2022 lodged by the Range Forest Officer for the alleged offence under Sec. 4 of the Punjab Land Preservation Act, 1900 (for short "the Act, 1900") punishable under Sec. 19 of the Act, 1900.

(3.) We have heard Ms. Meenakshi Arora, the learned senior counsel appearing for the appellants and Mr. Akshay Amritanshu, the learned counsel appearing for the respondents.