Shree Chandrashekhar, J. - (1.) The petitioners have challenged several orders passed in G(F) Case No.60 of 2010; he is primarily aggrieved of the orders by which processes have been issued against them.
(2.) Contention raised on behalf of the petitioners is that without a report on valid service of summons/bailable warrant of arrest, non-bailable warrant of arrest cannot be issued against an accused.
(3.) On the basis of a prosecution report dated 25.02.2010, G(F) Case No.60 of 2010 was initiated for the offence under section 33(i) of the Indian Forest Act, 1927. The allegation against the petitioners is that they were cleaning the bushes and collecting the stones and when they saw the police party they started a quarrel with them.;