JITENDRA KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal misc. petition has been filed under section 482 CrPC for quashing of FIR No. 15/2014, registered with Police Station -Raini, Alwar for offence under sections 41 and 42 of the Rajasthan Forest Act, 1953.

(2.) IT is stated that police tractor carrying stones. The FIR was registered for offence under sections 41 and 42 of the Rajasthan Forest Act, 1953. The vehicle was seized. 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.) SCHEDULE -II of Code of Criminal Procedure, 1973 giving classification of offences qua other laws, the offence for which FIR has been registered will be tried as non -cognizable offence.