S Vs. STATE

JUDGEMENT

(1.) THE petitioner/accused in C. C. No. 1900/2007 on the file of JMFC at Anekal, for the offences punishable under sections 9, 39, 40, 44, 49 (b) and (c), 50, 51, and Schedule-II Para-I and (A)of The Wild Life Protection Act, 1972 (in short, 'the Act') is before this court, praying for quashing the proceedings.

(2.) IN the instant case, the Sub-Inspector of Forest Cell informed the bannerghatta Police Station stating that the petitioner/accused is wrongfully confining Kangaroo Monkeys. On the basis of the information, the Bannerghatta Police registered a case and investigated the same and laid charge sheet against the accused for the offences mentioned above.

(3.) THE learned Counsel for the petitioner submits that as per Section 55 of the Act, no Court shall take cognizance of any offence under the Act except on the complaint lodged by the person mentioned in Section 55 of the Act.