S. S. LINGARAJA Vs. B. SELVAKUMAR

JUDGEMENT

(1.) The petitioner/accused has filed the present criminal original petition to quash the private complaint filed under Sec. 200 Cr.P.C. for the alleged offences punishable under Ss. 193, 211, 221, 330, 354, 448, 499 and 506(ii) of I.P.C.

(2.) The case of the respondent / complainant, before the Court below is that, the petitioner/accused Mr.S.S.Lingaraja is the Conservator of Forests in Biligirirangan Temple (BRT) Tiger Reserve, Chamraj Nagar, Karnataka. The respondent/complainant was an agricultural labour in a private firm, in Nilgiris District, and he is also assisting people working for conservation of forest and wildlife by gathering information about the poachers and traders of wild animal parts in and around Sathyamangalam Tiger Reserve (STR) area.

(3.) During the month of September, 2015, the respondent/complainant, has gathered information that, two persons belonging to Mavanatham village of Sathyamangalam Taluk was in possession of tiger bones and claws and they are trying to sell the same. He immediately passed on the information to one Mr.Jayachandran, a conservationist and an informer to the forest department regarding illegal poaching. Mr.Jayachandran, in turn, passed on the information to the forest department and they requested the respondent/complainant to act as a decoy to lure the poachers to bring the wildlife parts.