- (1.) Since the common issues are involved in all these four cases, they are taken up for disposal by this common order.
(2.) Heard counsel for the petitioners and the counsel for the State.
(3.) Invoking the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, petitioners have prayed for quashing the entire criminal proceedings including the order of cognizance passed by the court below for the offences under Sections 33 and 63 of the Indian Forest Act, 1927, which are pending against them.;