SATISH SETH Vs. STATE OF H.P.

JUDGEMENT

(1.) Since all these petitions raise common questions of law and fact, they are taken up together and are being disposed of with a common order.

(2.) The present petitions are maintained by the petitioners (accused persons) under Sec. 482 Cr.P.C. seeking a direction of this Court to quash FIRs No. 210 of 2015, dtd. 21/12/2015, 216 of 2015, dtd. 31/12/2015, and 183 of 2015, dtd. 23/7/2015, which were registered against the accused persons (petitioners herein) under different Ss. of Indian Penal Code, Indian Forest Act and Environment Protection Act.

(3.) Tersely, the facts of the cases, as per the petitioners can be encapsulated as under: