SALMAN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Brief facts of this case, as noticed by this Court, are that in the year 1998, number of FIRs were lodged in connection with an incident of deer hunting, involving stringent laws like Wild Life (Protection) Act, 1972 (hereinafter referred to as 'the Act of 1972') and the Arms Act, 1959 (hereinafter referred to as 'the Act of 1959') etc.

(3.) The present controversy arises out of an F.I.R., bearing F.I.R. No.93(26)/1998 dtd. 2/10/1998 registered with the Forest Department against Salman Khan alongwith Saif Ali Khan, Neelam, Tabbsum @ Tabu, Sonali and Dushyant Singh, who, in pursuance of a complaint, were accused before the learned Chief Judicial Magistrate, Jodhpur District, Jodhpur under the provisions of Wild Life (Protection) Act, 1972; subsequent thereto, cognizance was taken and evidence was recorded, followed by framing of charges on 20/2/2006.