CHANDO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for petitioner and for State.

(2.) The petitioner is apprehending his arrest in connection with Forest Case No.256 of 2011, for offence registered under Sec. 33 of Indian Forest Act, pending in court of learned Judicial Magistrate, First Class, Giridih.

(3.) Learned counsel for petitioner submits that false allegations are made against the petitioner of constructing well in the forest land. He further submits that the case is of the year 2011 and at that time the petitioner has moved in ABP No.44 of 2013 which was rejected by order dtd. 17/5/2013 and thereafter the petitioner has not moved before this Court. He next submits that in the meantime the petitioner was having mental problem and now the petitioner is 73 years of age and on these grounds, he again filed ABP before the learned Sessions Judge which has been rejected by order dtd. 28/12/2025. He then submits that now the summon has been received by the petitioner and the petitioner is apprehending his arrest. He also submits that the well was not constructed on the forest land by the petitioner.