NIRMAL KOTHARI Vs. KARAN SINGH KOTHARI

JUDGEMENT

(1.) By way of filing the instant misc. petition, the petitioners have sought quashing of the entire criminal proceedings of case No.367/2013 pending in the Court of ACJM, Nathdwara.

(2.) The case emanates from an FIR No.284/2012 registered at P.S. Nathdwara in which after investigation a negative final report was submitted claiming that the allegations were false. The complainant made a protest upon which the learned Magistrate made his disagreement with the police report and issued cognizance for offence under Sec. 41 & 42 r/w Sec. 77 of the Forest Act and issued process against him vide order dtd. 22/6/2013.

(3.) The petitioners made a challenge by way of filing a criminal Revision No.13/2014, however, vide order dtd. 23/10/2017 the learned Court of Revision had dismissed the revision.