SIRAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.1838/2021 has been filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) by the petitioner, who is the 3rd accused in O.R.No.2/2020 of Marayoor Forest Range, for quashment of Annexure 1, viz., O.R.No.2/2020, of Marayoor Forest Range.

(2.) Crl.M.C.No.2697/2021 has been filed under Sec. 482 of Cr.P.C by the petitioner, who is registered owner of a goods carriage, bearing Registration No.KL-62-A-1140, for setting aside Annexure A2 seizure report in the above crime and for the release of the above vehicle.

(3.) Heard the learned counsel for the petitioners and the learned Senior Government Pleader appearing for the Forest Department.