JOGENDRA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present application has been filed under Sec. 482 of the Code of Criminal Procedure seeking quashing of the entire proceedings of Criminal Case No. 415 of 2018, State v. Jogendra Singh and Others, pending before the Court of the Judicial Magistrate, Bazpur, District Udham Singh Nagar. The Applicants also challenge the charge-sheet dtd. 16/9/2016 and the summoning order dtd. 16/3/2018 passed in connection with FIR No. 204 of 2016, Police Station Bazpur, District Udham Singh Nagar, registered under Ss. 379, 411, 341, 353, 147, 148, and 149 of the Indian Penal Code and Sec. 26 of the Indian Forest Act, 1927.

(2.) The Applicants are three in number. Applicant No. 1, Shri Jogendra Singh, is stated to be 75 years of age. Applicants No. 2 and 3, namely Ranveer Singh and Harpal Singh, are his sons, aged approximately 43 years each. All three are residents of Village Itabba, Police Station Bazpur.

(3.) As per FIR, on 14/7/2016, a team of forest officials engaged in anti-mining enforcement intercepted a tractor transporting forest produce in violation of forest regulations. It is alleged that the driver of the vehicle abandoned the same and fled from the scene. The forest team secured the vehicle and stationed it near a stone crusher site for further proceedings.