LAXMAN KUMAR MAHANTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Additional Government Advocate.

(2.) Prayer is made to quash the cognizance order dated 1.11.2016 passed in 2(b)CC Case No.6 of 2015 by the learned S.D.J.M., Keonjhar in taking cognizance under section 27(3) of Orissa Forest Act and U/R 21 of The Orissa Timber and Other Forest Produce Transit Rules and in proceeding against two accused persons including the present petitioner.

(3.) The learned counsel for the petitioner submits that without his knowledge the alleged transportation was done for which the impugned order is not sustainable in law.