ANANTH K BHAT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS in all these petitions have sought for quashing of the proceedings in C.C.Nos.882 of 2008, 887 of 2008, 878 of 2008, 895 of 2008, 886 of 2008, 876 of 2008, 891 of 2008 and 890 of 2008 respectively pending on the file of III Additional Chief Metropolitan Magistrate, Bangalore.

(2.) FACTS of these cases are identical. A case has been registered by the Forest Department for an offence punishable under Section 73, clause (d), 64-A read with Section 104 of the Karnataka Forest Act, 1963.