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 31-3-2003 passed by the learned Judicial Magistrate, I-Class, Manali, directing the release of wooden doors, seized by the police in case FIR No. 71/03, 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 learned Judicial Magistrate, I-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.