Shivakant Prasad, J. - (1.) Petitioners being the State of West Bengal, Divisional Forest Officer, Kharagpur Division and Forest Ranger Officer, Ghatal have challenged the order No. 12 dated December 15, 2017 in Criminal Revision No. 12 of 2016 passed by learned Additional District & Sessions Judge, Ghatal arising out of an order dated February 13, 2017 passed by learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur in connection with P.R. No. 03/G.T.L. of 2015/2016 and impugned order dated December 26, 2017 passed by the learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur directing the petitioners to be personally present on January 30, 2018 before the learned Additional Chief Judicial Magistrate, Ghatal, Paschim Medinipur.
(2.) The brief facts leading to the instant case is that having been informed by the Officer-in-Charge, Chandrakona (L) Police Station on February 15, 2016 at about 16:10 Hrs. the Forest Range Officer, Ghatal, Social Forestry Range along with the Police Officials attached with the Chandrakona Police Station, intercepted a vehicle being Registration No. WB 68 G/1215 at Halderdighi under Ward No. 2 of Khirpai Municipality area on Raipur, Bankura to Khirpai Road carrying some illicit forest produce as well as the animal article.
(3.) During search of the aforesaid intercepted vehicle, one Chameleon, which is a Scheduled Species under the Wildlife Protection Act, 1972 as amended up to date, had been found kept in a cage inside the said vehicle. On being asked, the person in charge of the said vehicle and others, who were present in the said vehicle, failed to produce any such document authorizing them to carry such wildlife article.;