Rongon Mukhopadhyay, J. - (1.) Since common questions of law and fact are involved in all these applications, the same are being disposed of by this common order Cri. M.P. No.906 of 2004
(2.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with T.R. No. 1152 of 2004 including the order dated 16.04.2004, passed by the learned Chief Judicial Magistrate, Hazaribagh, whereby and whereunder cognizance has been taken for the offence punishable under section 33 of the Indian Forest Act. Cri. M.P. No. 837 of 2003
(3.) In this application, the petitioners have prayed for quashing the entire criminal proceeding in connection with Forest Case No.21 of 2003, corresponding to T.R. No. 215 of 2003 including the order dated 2.7.2003, passed by the learned Additional Chief Judicial Magistrate (P), Bermo at Tenughat, whereby and whereunder cognizance has been taken for the offence punishable under section 33 of the Indian Forest Act and Sections 2 and 3 of the Forest Conservation Act. Cri. M.P. No.902 of 2004;