BIKRAMADITYA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurav Arun, learned counsel for the petitioners and Mr. Suraj Verma, learned counsel for the State.

(2.) The present petition has been filed for quashing of entire criminal proceeding arising out of C3/Forest Case No. 12 of 2014 vide prosecution report no. 62 dtd. 25/6/2016 including the order taking cognizance dtd. 28/7/2016 whereby cognizance has been taken against the petitioners under Sec. 33 of the Indian Forest Act, pending in the Court of learned Judicial Magistrate, 1st Class, Bokaro.

(3.) Prosecution report has been submitted alleging therein that on 30/8/2014 at about 11.45 A.M. during the course of patrolling duty it was found that these petitioners were illegally constructing the houses as well as boundary wall. On seeing the patrolling party, the accused persons fled away and the materials found in the place of occurrence have been seized.