- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Complaint Case No.3921 of 2015 (State Vs. Sonu Yadav and others) under Section 26 of Indian Forest Act, 1927, sections 41, 42 of Forest Product Transit Act read with section 2 of Forest Conservation Act, P.S. Ait, District Jalaun pending in the Court of Chief Judicial Magistrate, Orai, Jalaun. Further prayer has been made to stay the further proceedings of the aforesaid case.
(3.) It is submitted by the learned counsel for the applicants that the complaint was filed on the basis of false facts and also on the basis of malice. It is further submitted that from the version of the complaint as well as statement of witnesses, offence under the aforesaid Sections is not made out against the applicants. General allegations have been made in the complaint. The impugned order suffers from illegality and infirmity.;