SACHIN SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure is directed against the orders of learned Sessions Judge. Kinnaur Sessions Division at Rampur Bushahr. dated 26.3.2001 whereby the orders of learned sub Divisional Judicial Magistrate. Rampur discharging the accused were reversed.

(2.) In order to appreciate the controversy few fats may be noticed:

(3.) Petitioner Sachin Sood is son of late Sh. Ashok Kumar Sood. It appears. Ashok Kumar Sood of village and Post Office Chuhabag (Khaneri) was granted a mining lease and license for installation of a Crusher for a period of five years w.e.f. 8th September. 1994. On 10.2.1997. the Mining Officer, by a registered letter, informed Ashok Kumar Sood that in view of the interim orders of the Honble Supreme Court in T.N. Godavarman (CWP No.202 of 1995) dated 12.12.1996, the mining lease was being canceled as the area under mining lease was a forest area,