M.KRISHNAKUMAR Vs. THE FOREST RANGER

JUDGEMENT

(1.) These criminal original petitions have been filed under Section 482 of Cr.P.C., to call for records in O.R.Nos.25, 5 and 6 of 2009 on the file of the respondent and quash the same.

(2.) Since all the three petitions relate to the same issue, that is regarding cutting and removing of trees without permission of the Committee constituted under the Tamil Nadu Preservation of Private Forests Act, 1949, which is punishable under Section 7 read with 3(1)(a) and 3(2) of the Act, common order is passed.

(3.) It is averred in the petitions that three cases have been filed by the respondent in O.R.Nos.25, 5 and 6 of 2009 alleging that the petitioner cut and removed trees in various survey numbers mentioned in the petitions herein without permission of the Committee constituted under the Tamil Nadu Preservation of Private Forests Act, 1949, which is punishable under Section 7 of the Act.