MAHENDRA SINGH Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Mr. M.S. Pal, Senior Advocate assisted by Mr. Aamir Malik, Advocate for the applicant.

(2.) Mr. P.S. Saun, Deputy Advocate General, present for the State/respondent nos.1 & 2.

(3.) A complaint has been moved by the respondent no.2/ Divisional Forest Officer, Tarai Central Forest, Division, Haldwani, Nainital under Section 26 of the Indian Forest Act, 1927 before the Chief Judicial Magistrate, Udham Singh Nagar, which has been registered as complaint case no. 3108 of 2012. After recording the statement of the complainant under Section 200 of Cr.P.C., the learned Magistrate issued summons to the applicant way back in the year 2012. Although, according to the applicant, he was not served such notice till the filing of the present application. Again on 15.02.2016 summon has been issued to the applicant and the date was fixed for 30.04.2016 by the court concerned. Hence the present application filed under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.