FRESENISU KABI ONCOLOGY LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present Petitions are filed under Article 226 of the Constitution of India read with Sec. 482 of the Criminal Procedure Code, (Cr.P.C.), seeking to quash and set aside the criminal cases mentioned in the chart hereinbelow, wherein the Petitioners have been made accused. The offences alleged against the Petitioners are same and/or similar. Only distinction is that the theft of the subject matter "Forest Produce" has been committed at different locations of the forest/non-forest land of the Respondents. For the sake of brevity, a chart showing C.R. No.; Case No.; Accused Nos. and Ss. of the Acts applied is given hereunder.

(2.) Heard Shri Subhash Jha, learned counsel for the Petitioners and Ms. Mahalakshmi Ganpathy, learned APP for the Respondents-State. Perused the Petitions, the documents annexed thereto and the affidavit-in-reply by Respondent No.2. All the Petitions have been opposed by Respondent No.2 by its common affidavit-in-reply, filed in W.P. No.668 of 2010.

(3.) The prosecution case giving rise to filing of these Petitions, as can be discerned and briefly stated as under:-