Banwari Lal Sharma, J. - (1.) Petitioner/Accused Aaseen has preferred this Misc. Petition under Section 482 Cr.P.C. for quashing FIR No. 202/2016 dated 19.03.2016 registered at Police Station Tijara, District Alwar (Raj.) for offence under Sections 29, 32, 33, 41, 42, 52 of Forest Act, Section 4 & 21 of M.M.R.D. Act, Section 48 & 68 of M.M.C.R. 1986 and Section 379 IPC as well as subsequent proceedings initiated thereupon.
(2.) The brief facts of the case are that on 19.03.2016 Ramesh Chand Meena, Junior Scientist Officer, Rajasthan State Pollution Control Board, Alwar along with Lalit, Assistant Mining Engineer and Range Forest Officer, Kishangarhbas, district Alwar (Raj.) submitted a report before the SHO, Police Station Tijara, stating there in that:- ...[VERNACULAR TEXT OMITTED]...
(3.) On the said report FIR no. 202/2016 for the aforesaid offences was registered at Police Station Tijara, District Alwar and investigation commenced. Matter is under investigation. During investigation of the aforesaid FIR, petitioner-accused Aaseen filed this Misc. Petition for quashing the same.;