S MURARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) ALL these petitions involve common questions of law and facts and common arguments are advanced by both the sides. Hence they have been disposed of by common order.

(2.) ALL these petitions are filed under Section 482 of Criminal Procedure Code.

(3.) CRIMINAL petition No. 2853/2002 is for setting aside the order dated 20-7-2002 passed in FIR No. 11/2001-02 by the Range forest Officer, Kudremukh, wherein the learned Magistrate had permitted the Range forest Officer to investigate the case against the accused for offences under Section 24 of the Karnataka Forest Act, 1963, Section 35 (6) of the Wild Life (Protection) Act, 1972, and Section 2 of the Forest Conservation Act, 1980.