(1.) PETITIONERS are accused Nos.1, 2 and 3 respectively in P.C.R.No.156/2012. A private complaint was filed for the offences punishable under Sections 9, 39, 40, 44, 49(a) and (b) and 51 of Wild Life Protection Act read with Sections 429 and 379 of IPC.
(2.) IN the complaint, the complainant � Conservator of Forests has requests for issue of summons to the accused. The learned Magistrate also ordered for issue of summons. However, it appears that the accused have been arrested and brought before the Court.