DIVISIONAL MANAGER (SALES) Vs. M Z MANHAS

JUDGEMENT

(1.) BY this common order, both the Criminal Revisions shall be disposed of together.

(2.) BRIEF facts leading to the filing of these two petitions, both by the Divisional Manager (Sales) Jammu and Kashmir State Forest Corporation may be summarised as under: -

(3.) A complaint purportedly under sections 379 and 120 (B) RPC was filed by the petitioner against as many as eight persons in the court of Cheif Judicial Magistrate, Jammu which was transferred by him to the court of Forest Magistrate Jammu for disposal according to law. In this complaint it was averred by the complainant that during the course of patrolling and performing his normal duties on 25.10.1991 at about 10 AM he accosted a Truck bearing No. 6616 JKQ on Green Belt Park Road, loaded with 166 Scants of Deodar of various sizes as was shown in the seizure prepared and filed with the complaint.