M.FASIUDDIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Since both the cases arising out of the same case, it were heard together and are being disposed of by this common order. Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) This application has been filed for quashing of the entire criminal proceeding of C-3 case No. 87 of 1996 including the order dated 30.7.1996 whereby and whereunder cognizance of the offence punishable under Section 33 of the Indian Forest Act has been taken against the petitioners.

(3.) It is the case of the prosecution as it appears from the prosecution report that the petitioners had fell down 784 trees of a protected forest without having any permission for that and thereby the accused persons did commit offence under Section 33 of the Indian Forest Act as well as under Section 2 of the Forest Conservation Act, 1980.