RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal misc. petition has been filed under section 482 CrPC for quashing of the order dated 31.10.2014 taking cognizance of the offence under sections 41 and 42 of the Rajasthan Forest Act, 1953.

(2.) IT is stated by learned counsel for petitioner that petitioner has been discharged from the offence under section 379 IPC. Now, the FIR No. 27/2014, registered with Police Station - Kathumar, Alwar and the order of cognizance remains for offence under sections 41 and 42 of the Rajasthan Forest Act, 1953 and has been challenged herein.

(3.) BE that as it may, FIR has been registered for offence under sections 41 and 42 of the Act of 1953. Section 41 of the Act gives power to the State Government to make rules to regulate transit of forest produce and section 42 provides for penalty for breach of rules made under section 41. Both the sections are reproduced hereasunder -