JAGBAR SINGH Vs. DEVISIONAL FOREST OFFICER

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure, 1973 read with Article 227 of the Constitution of India for quashing of Criminal Complaint Case No. 2/2012 registered under Sections 51/51(1A) of the Wild Life (Protection) Act, 1972 pending in the Court of Chief Judicial Magistrate, Kolasib.

(2.) Facts of the case may be briefly noted.

(3.) Petitioner No. 1 is the driver of the vehicle bearing registration No. HP-20D/1827, whose registered owner is Shri Avtar Singh, a resident of Una District in the State of Himachal Pradesh. Petitioner No. 2 is the Manager of M/s Freight Carriers (India) Pvt. Ltd, having its registered office at Kolkata and local office at Aizawl. M/s Freight Carriers (India) Pvt. Limited is engaged in the business of transportation of goods throughout the country by road and has branch offices in different parts of the country.