JABBAR Vs. STATE

JUDGEMENT

(1.) Heard Mr.R.John Sathyan, learned counsel appearing for the petitioners and the learned Public Prosecutor, Puducherry, appearing for the respondent.

(2.) The petitioners are the accused in S.T.R.No.433 of 2006 on the file of Judicial Magistrate No.1, Puducherry. The respondent namely the State represented by Agricultural Officer, Department of Forests & Wildlife, Puducherry has filed a complaint under Section 190(1) (a) of Criminal Procedure Code, 1972, for the contravention of Rule 9 of the Pondicherry Timber Transit (Amendment) Rules 1988, punishable under Rule 10 of the Pondicherry Timber Transit (Amendment) Rules, 1999 read with Section 51(2) of the Indian Forest Act, 1927 against the petitioners herein, on 14.03.2006. The Magistrate took cognizance of the offence on 08.06.2006 and issued summons to the accused, At this stage, the petitioners have filed the present petition under Section 482 of Cr.P.C to quash the entire proceedings.

(3.) The brief facts of the case of the respondent is narrated as under:-