LAWS(JHAR)-2023-3-1

UMESH CHOUDHARY Vs. STATE OF JHARKHAND

Decided On March 14, 2023
Umesh Choudhary Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Both the cases have been heard together since common question of fact and common complaint case and order taking cognizance are under challenge.

(2.) Heard Mr. Anoop Kumar Mehta, learned counsel for the petitioners and Mr. Shashi Kumar Verma and Mr. Bhola Nath Ojha, learned counsel for the opposite parties.

(3.) These petitions have been filed for quashing the entire criminal proceedings in connection with Case No. G-165 of 2003/T.R. No.452 of 2007 including the order taking cognizance dtd. 22/10/2005 passed by the learned Chief Judicial Magistrate, Hazaribagh, whereby cognizance under Sec. 33 of the Indian Forest Act and Sec. 2 of the Forest (Conservation) Act has been taken against the petitioners, pending in the court of the learned Judicial Magistrate, 1st Class, Hazaribagh.