THAKUR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The petitioners are apprehending their arrest in connection with Complaint Case No.204/2021, registered for the alleged offence under Sec. 33(1)(C) of the Indian Forest Act, pending in the Court of the learned Sub-Divisional Judicial Magistrate, Giridih.

(3.) Learned counsel for the petitioners submits that false allegation is made against the petitioners that they have encroached the forest area, however, the petitioners are residing on their plot. To buttress this argument, he refers Annexure-2, which are rent receipts. He further submits that identical case was filed in the year 1990 and the petitioners were acquitted in the year 1993.