RAGHAVENDRA J D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned SPP-II for the respondent.

(2.) Petitioner has sought for quashing of a criminal case in C.C.No.1093/2014 which is pending on the file of Additional Civil Judge and JMFC, Kundapura, registered for the offences punishable under Sections 27, 29 and 31 of Wild Life Protection Act, 1972 read with Section 24(E) of Karnataka Forest Act, 1963.

(3.) The brief allegations as could be seen from the records are that on 08.07.2012 based on the first information lodged by the Sub- Divisional Forest Officer, Kundapur Region alleging that, the petitioner and other accused persons were indulged in cutting road side trees without any licence or permission. Originally the complaint was lodged against four persons wherein the name of the petitioner does not find a place. This petitioner is arrayed as accused No. 57 in C.C.No.1093/2014.