RAJASTHAN BOARD FOR PREVENTION AND CONTROL OF POLLUTION Vs. MAN PROCESSORS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel appearing for the non-petitioners.

(2.) This revision petition under Section 397, Cr. P.C. has been filed against the order dated 29-6-1989 passed by the learned Chief Judicial Magistrate, Pali-Marwar in Criminal Complaint Number 980/79. By this order dated 29-6-1989 the learned Chief Judicial Magistrate, Pali discharged the accused non-petitioners of the offences punishable under Sections49, 53 and 21 of the Water (Prevention and Control of Pollution) Act, 1974 (referred to hereinafter as 'the Act of 1974') and purporting to act under Section 33 of the Act of 1974 directed that the non-petitioner No. 1 shall conduct its functions in such a manner so as not to pollute against law.

(3.) The facts necessary for the disposal of this revision petition may be described as below :-