KOLICHELIMI SAI ROHIT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition has been filed seeking a writ of certiorari to call for the records pertaining to the Preliminary Offence Report (POR) bearing S. No. 4/2022, dtd. 28/3/2022, registered on the file of the Mannanur Range, Amarabad Division, Nagarkurnool District, against the petitioners for the offences punishable under Ss. 27 and 56 of the Wild Life (Protection) Act, 1972 (for short 'WLP Act') and Ss. 351 read with 332 and 333 of the Indian Penal Code, 1860 (for short 'IPC') as being illegal, arbitrary, and unconstitutional, more particularly in violation of Articles 14, 19, and 21 of the Constitution of India, and consequently to quash the same.

(2.) Brief facts of the case:

(3.) Heard Mr.Naraparaju Avaneesh, learned counsel for the petitioners, learned Government Pleader for Forests appearing on behalf of respondent Nos.1, 3, 4 and 5 and learned Assistant Government Pleader for Home appearing on behalf of respondent No.2.