RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS petition has been filed under section 482 Cr.P.C. for quashing of FIR No. 21/2015 registered with Police Station - Mandhan, Alwar for offence under sections 41, 42 and 64 of the Rajasthan Forest Act, 1953.

(2.) IT is stated that police seized the vehicle carrying forest produce. The FIR was registered for offence under sections 41, 42 and 64 of the Rajasthan Forest Act, 1953. The offence is not punishable beyond a period of three years thus, FIR is not sustainable. The offence under section 41 of the Rajasthan Forest Act is non -cognizable thus, investigating agency cannot proceed with the FIR. The prayer is to drop the proceedings by quashing impugned FIR.

(3.) SECTION 64 of the Act of 1953 is also quoted hereunder -