M MUTHURAMALINGAM AND Vs. DISTRICT FOREST OFFICER DINDIGUL

JUDGEMENT

(1.) Crl. O.P. Nos. 15867, 17478 and 22720 of 1999 are being disposed of by this common order, as the question involved in all these three petitions is one and the same.

(2.) These petitions have been filed under S. 482, Cr. P.C. to quash the proceedings in Wild Life, O.R. No. 1/1999-2000, dated 13-8-1999 imposing compounding fees on them for having committed offences under the Tamil Nadu Forest Act and the Wild Life Protection Act.

(3.) The case of the petitioners as contained in their affidavits is as follows :-