NARAH MESSO 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.

(2.) The petitioners, namely, 1. Smti. Narah Messo, 2. Smti Taba Yaham Narah @ Narah Yakham, 3. Smti Narah Yanam(Dokhum), 4. Shri Narah Loma, 5. Shri Narah Khilli, 6. Shri Narah Taro, 7. Smti. Narah Yahe, 8. Smti Narah Yapa, 9. Shri Narah Nyokum, 10. Smti Narah Yap, 11. Shri Narah Bhai, 12. Shri Narah Tokur and 13.Shri Narah Hukur have filed this application under Section 482 of the Cr.P.C praying for quashing the CR Case No.49/2018 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 petitioners 1, 2, 3, 7, 8, 9 and 10 were given Land Possession Certificate in Page No.# 4/6 the year 2012. But the petitioners 4, 5, 6, 11, 12 and 13 were not issued such certificates but since they are the family members of the other petitioners they have been possessing land with them. They have even constructed RCC houses and erected boundary fences.