RAKESH KUMAR Vs. STATE OF H. P.

JUDGEMENT

(1.) The present petition is maintained by the petitioner under Section 482 Cr.P.C. against order dated 11.03.2019, passed by learned Authorized Officer-cum-Divisional Forest Officer, Nalagarh, and against order dated 22.07.2019 passed by learned Additional Sessions Judge, Nalagarh, District Solan, H.P. in Criminal Revision No. 54-NL/10 of 2019.

(2.) The facts giving rise to the present petition can be summarized as under:

(3.) The respondents/State by filing reply to the petition refuted the contentions raised by the petitioner. Succinctly, the respondents alleged that the matter is pending adjudication before the learned Authorized Officer, so the petition is liable to be dismissed. As per the respondents, the petitioner has not come to the Court with clean hands. The respondents contended that the learned Additional Sessions Judge has dismissed the appeal preferred by the petitioner against the impugned order dated 11.03.2019 passed by the learned Authorized Officer, on the ground of having no jurisdiction to hear the interim application under Section 52A of the Indian Forest Act. Lastly, the respondents pray that the petition may be dismissed, as it has no merits.