SANOJ KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner- accused Sanoj Kumawat has preferred this misc. petition under Section 482 Cr.P.C. for quashing FIR No. 257/2015 registered at Police Station Nasirabad Sadar District Ajmer for offence punishable under Sections 379, 411, 120 IPC and Section 41, 42/77 of Rajasthan Forest Act.

(2.) The brief facts of the case are that on 05.08.2015 complainant Ram Narayan son of Shri Ghasi Ram, SI, PS Sadar Nasirabad lodged a written report at Police Station Nasirabad bearing FIR No. 257/2015 for offence under Section 379, 411 and 120-B IPC wherein it was alleged that a car bearing No. RJ-

(3.) 27-TA-2414 was searched during nakabandi and sandal wood was found in the car in the possession of two persons named Jaheer Mohammed and Mohd. Shaheed who were not having valid licence or permission letter for carrying the said sandal wood. On asking they informed that they use to procure sandal wood from forest and supply it to various traders at Jaipur and presently they are going to supply it to petitioner.