ABHISHEK, S/O. AJAYKUMAR SINHA, POOJA HOTEL, NEAR SARDAR HOSPITAL, HAZARIBAGH, JHARKHAND, PRESENT ADDRESS: SRI. SIDARTHA MEDICAL COLLEGE, 2ND YEAR MBBS AGALAKOTE, GUBBI ROAD, TUMKUR Vs. THE STATE OF KARNATAKA, REPRESENTED BY STATE PUBLIC PROSECU

JUDGEMENT

(1.) IN this petition filed under Section 482 of Cr.P.C., petitioner who hails from Jharkhand State and claims to be a student of Second year MBBS in Sri Siddartha Medical Collage has sought for quashing the FIR in Forest Offence Case No. 1/11 -12 registered by the Range Forest Officer, Nelamangala Range, Nelamangala for the offence defined under Section 2(16)(a) r/w Section 9 which is punishable under Section 51 of the Wildlife (Protection) Act 1972 (for short "the Act"). According to the case of the prosecution, petitioner herein while driving the Honda City car owned by him bearing registration No. HR.29M/0229 on NH207 from Dabasepet to Doddaballapurs between Hadihosahalli and Yelekallu Road killed a panther who appears to have strayed on to the road and thereby he has committed offence of hunting a wildlife as defined under Section 2(16)(a) r/w Section 9 of the Act, thereby he has committed offence punishable under Section 51 of the Act.

(2.) I have heard learned counsel for the petitioner.

(3.) AFTER reading of the definition of expression 'hunting' contained under Section 2(16)(a) r/w Section 9 of the Act I find no substance in the contention of the teamed counsel for the petitioner. Definition of the word "hunting" contained in Section 2(16) reads as under: