Bhaskar Bhattacharya, J. - (1.) By this application under section 482 of the Code of Criminal Procedure, the petitioner has prayed for setting aside the order dated 6th June, 2003 passed by the learned Chief Judicial Magistrate, Andaman, at Port Blair, in CR Case No. 065 of 2003 and has further prayed for quashing of the complaint itself on the basis of which the aforesaid CR case has been registered.
(2.) The following facts are not in dispute.
(3.) The Assistant Wild Life Warden, Wild Life Division No. 1, Port Blair filed a petition under section 50(4) of the Wild Life (Protection) Act, 1972 before the Court of Chief Judicial Magistrate, Port Blair, thereby indicating the petitioner for violation of the provisions of Wild Life (Protection) Act, 1972 on the allegation that he was unlawfully carrying/transporting some of the Schedule I wild life articles.;