RANA GEORGE Vs. DASHRATH SHANKAR BANOSHI AND ORS.

JUDGEMENT

(1.) Accused no.5 in P.C.No.17/2005, on the file of Prl. Civil Judge and JMFC, Khanapur, has come up in this petition seeking quashing of the aforesaid proceedings initiated by a busy body claiming himself to be the General Secretary of Karnataka Rakshana Vedike of Khanapur taluka.

(2.) He claims himself to be a social worker and taken the cause of people of Khanapur. Th e sum and substance of his complaint is that accused nos.1 to 5 who are members of State Board of Wild Life have unilaterally taken a decision to monitor tigers within the vicinity of habitat near Bhimgad tiger sanctuary and the same is done with an intention to endanger human life. Therefore action is required to be taken against the said five persons and they should be punished for the offence punishable under Section 289, 299, 302, 304 -A, 338, 406, 417, 426 read with Section 149 of IPC and under Section 51 of Wildlife Protection Act.

(3.) When this matter was taken up for consideration on 3.2.2016, this Court called upon the complainant who is respondent in this proceedings to furnish following particulars; to state what is his interest in the matter; if he is a social worker having care and concern in the general public; and to save the wildlife; what are the work he has done for welfare of citizens; in how many matters he has taken initiative to protect the wildlife and interest of the members of the society; he was required to furnish said particulars, this day.