Lakshman Uraon, J. - (1.) HEARD the learned counsel for the parties.
(2.) THE petitioner has prayed for quashing of the order taking cognizance dated 1.4.2002 passed by the learned CJM Koderma in G. Case No. 185/2000, whereby and whereunder, cognizance of the offence has been taken under Sections 33, 41 & 42 of the Indian Forest Act. In this criminal miscellaneous petition notices were issued upon OP Nos. 2 & 3, who were served notices personally but they did not appear. The learned counsel appearing on behalf of the State has got no instruction in this regard.
(3.) THE learned counsel for the petitioner has submitted that the alleged occurrence took place on 23.12.2000. The allegation against this petitioner is that he had loaded over the truck, bearing Registration No. D15 -7576 about 300 Sq. Ft. of stone valued at Rs. 600/ - for which fine was assessed to Rs. 3,000/ -.;