GULAM HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

(2.) Counsel for the petitioner as well as learned Additional Advocate General jointly submits that the proposition in-question is settled in Hasam Khan and Ors. Vs. State of Rajasthan (S.B. Criminal Misc. Petition No.2254/2017, decided on 10/8/2017), judgment whereof reads as follows :

(3.) In light of aforesaid precedent law, the present misc. petition is allowed in the same terms and FIR No.29/2020 registered at Police Station, Nikumbh, District Chittorgarh for the offence under Ss. 41 and 42 of Rajasthan Forest Act, 1953 is quashed and set aside with liberty to the respondent-State to file appropriate complaint before the competent court.