GULAB MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioners are apprehending their arrest in connection with Complaint Case No. 1770/2019 for the offences registered under Sec. 33 and 33 (i) (c) of Indian Forest Act, pending in the court of Ms. Mansi, learned Judicial Magistrate, 1st Class, Giridih.

(3.) Petitioners are said to have encroached about 3.5 acres of Motileda protected forest area. Supplementary affidavit has been filed bringing on record the fact that the petitioners are owners of the land and they are paying rent with regard to the said land.