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Judgment
6 paragraphs · 139 wordsPankaj Purohit, J
By means of this writ petition, petitioner has challenged FIR No. 0232 of 2024 dated 07.09.2024 under Section 26 of Indian Forest Act, 1927 and Sections 109(1), 121(2), 132, 191(3) of Bharatiya Nyaya Sanhita, 2023.
It is contended by learned counsel for the petitioner that name of the petitioner is not in the FIR.
On perusal of the FIR, it transpires that accused persons named in the FIR along with some unknown persons were found inside the forest area. When the forest officials intercepted the accused persons and others, they open fire upon them, in which four forest official sustained gun-shot injuries.
The FIR narrated the serious incident and discloses the cognizable offence, therefore, this Court does not want to interfere in the present writ petition.
Accordingly, writ petition stands dismissed.