RAHUL RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the petitioner are that on 2/9/2022, the petitioner received a phone call from his neighbour, Sh.Umaid Singh, that few people obstructed a public road unlawfully i.e. without the requisite permissions, shifted an electricity wireline on towards the petitioner's home; upon receipt of such information, the petitioner rushed back to his home, and found that Mohammed Salim Chhipa, Mohammed Usman Chhipa, Mohammed Azharruddeen, and Ahmed Shah, along with some other people were cutting down a 200 year old peepal tree, without requisite permissions.

(3.) Learned counsel for petitioner submits that the act of the perpetrators is an unlawful and illegal act, not only against the petitioner himself, but also against the public at large. And, therefore, the learned Court below has committed a grave error of law, in not forwarding the complaint to the concerned police authorities, under Sec. 156(3) Cr.P.C., for the necessary investigation.