CHOW KITONG KHANGKIO Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. B. Dutta, learned counsel for the petitioner. Also heard Mr. G. Tado, learned Addl. PP appearing for the State.

(2.) By filing this petition under Section 397 and 401 of the Cr.P.C., the petitioner has challenged the impugned order dated 17.08.2012 passed in Sessions Case No. 12 (L) of 2012 pending in the Court of Sessions Judge, East Sessions Division, Tezu, whereby, the charges against the present petitioners were discharged.

(3.) The brief facts of the case is that Shri Aduk Paron, the then Divisional Forest Officer, Namsai Forest Division, Namsai has lodged an FIR before the Police alleging that on 28.01.2011, two trucks, without any number plates, carrying illegal logs were detain at Medo Forest Range. It is stated in the FIR that one of the drivers made a disclosure that they were taking the logs to Lapto Saw Mill which is located in the Medo Industrial estate. Both the drivers of the trucks took the informant to the Medo Forest Depot for seizure of the logs but on their way one of the drivers ran away leaving behind the truck. The other driver was Krishna Gurung.