SOHAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Since both these petitions raise similar questions for determination, therefore, are being disposed of by this common order.

(2.) Petition No 6 is directed against the order dated 1.1.2004 passed by the learned Sessions Judge, Kullu whereby the order dated 31.3.2004 passed by the learned Judicial Magistrate, I -Class, Manali, directing the release of wooden doors seized by the police in case FIR No. 71/ 03T dated 24.3.2003, under Sections 41 and 42 of the Indian Forest Act, has been set aside.

(3.) Petition No. 7 is directed against the order dated 1.1.2004 passed by the learned Sessions Judge, Kullu whereby the order dated 26.3.2003 passed by the teamed Judicial Magistrate, l -Class, Manali, directing the release of vehicle, i.e. Jeep No. HP -58 -0864, seized by the police in the aforesaid FIR, has been set aside.