MANUBHAI JINABHAI KATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Article 227 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, 1973, challenging the impugned order dtd. 19/10/2019 passed by the learned 3rd Additional Sessions Judge, Una, District : Gir Somnath in Criminal Revision Application No.7 of 2016, whereby the learned Additional Sessions Judge being a Revisional Court has dismissed the revision and upheld the order dtd. 9/9/2016 passed by the learned trial Court - Additional Chief Judicial Magistrate, Una in Inquiry Case No.22 of 2015, rejecting the complaint given by the applicant for the offences punishable under Ss. 143, 144, 149, 430, 431, 3342, 350, 379 , 506(2), 427 and 114 of the Indian Penal Code against the officers / staff members of the Forest Department.

(2.) The brief facts of the applicant's case are as under:

(3.) It is noted that the matter is pending since the year 2019 and is adjourned from time to time. With consent of all the learned advocates, the matter is taken up for final disposal today.