TABA YANAM NARAH Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard the learned counsel Mr. T. T. Tara, appearing for the petitioner and also heard Ms. L. Hage, learned Additional Public Prosecutor appearing for respondent No.1 and Ms. T. Wangmo, learned Junior Government Advocate appearing for respondent

(2.) The petitioner, namely, Smti Taba Yaham Narah have filed this application under Section 482 of the Cr.P.C praying for quashing the CR Case No.24/2018 under Sections 24 (a) and (b) and 25 (a), (b), (d) and (f) of Assam Forest Regulation, 1891 pending before the court of Judicial Magistrate First Class, Capital Complex, Yupia.

(3.) The Deputy Commissioner, Yupia, Papum Pare District issued a Land Possession Certificate No. DC/LM/LPC-18/2012 dated 02.02.2012 to the petitioner for a plot of land measuring 18,700 square metres at Village-Upper Jumi in the district of Papum Pare.