LAWS(SC)-2019-11-85

RAKESH @ TATTU Vs. STATE OF MADHYA PRADESH

Decided On November 15, 2019
Rakesh @ Tattu Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal takes exception to the judgment and order dated 28th September, 2018 passed by the High Court of Madhya Pradesh at Jabalpur in MCRC NO.5482 of 2018.

(3.) The short question involved in this appeal is whether the offer made by the appellant of compounding the offence in respect of violation of Sections 26(1)(g) and 41 of the Indian Forest Act, 1927 (for short, 'the Act') has been justly declined by the competent authority.