ADANI ENTERPRISES LTD. REPRESENTED BY ITS VICE PRESIDENT CAPT. SAMUEL M. DAVID Vs. THE STATE OF KARNATAKA BY ANKOLA PS AND ASSISTANT CONSERVATOR OF FOREST ANKOLA SUB-DIVISION

JUDGEMENT

(1.) THESE three petitions under Section 482, Code of Criminal Procedure are directed against initiation of prosecution against the Petitioners in various cases registered on the file of the jurisdictional magistrate, for offences under the provisions of Karnataka Forest Act and also Indian Penal Code. As common questions of law and facts arise for consideration, the petitions are clubbed to be disposed of by this common order.

(2.) HEARD the learned Counsel for the Petitioners and the State and examined records in supplementation thereto.

(3.) IN support of the grounds urged in Crl. P. 7645/10 to seek quashing of FCR. 17/09 -10 and grounds in Crl.P. 7646/10 seeking quashing of FCR. 189/09, learned Counsel, Sri Thiruvengadam has raised the following grounds: