NAGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition under S.482 of the Code of Criminal Procedure (the Code for short), the Order dated 6-1-1988 made by the II Additional J.M.F.C., Sirsi, in C.C. No. 3336/86 on his file, dismissing the application filed by the petitioner on 30-9-1987 challenging the jurisdiction of the learned Magistrate to try the offences under Chap. X of the Karnataka Forest Act, 1963 (the Act for short), is challenged.

(2.) The record and proceedings in C.C. No. 3336/86 and the record of this petition are perused and examined.

(3.) Sri Sashikumar for Sri. T.S. Ram-chandra, the learned counsel for the petitioner, and the learned representative of the respondent (State) are heard.