HASAM KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred for quashing FIR No.72/2017 registered at Police Station, Bajju, District Bikaner for the offence under Sec. 41/42 of the Forest Act.

(2.) Learned counsel for the petitioner submits that the matter is squarely covered by the judgment rendered by a coordinate Bench of this Court in Mohan Ram @ Manaram Vs. State of Rajasthan, reported in 2016(3) Cr.L.R. (Raj.) 1144, wherein the following order had been passed:-

(3.) In light of the aforequoted precedent law, the present misc. petition is allowed in the same terms and FIR No.72/2017 registered at Police Station, Bajju, District Bikaner is quashed and set aside.