B.V. BYRE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs;

(2.) Respondent No.2 represented by Deputy Environment Officer (DEO) has filed criminal proceedings in Crime No.667/2015 against the petitioner under Sec. 200 of Cr.P.C. for offences punishable under Sec. 21 and 22 of the Air (Prevention and Control of Pollution Act) 1981 ['Air Act' for short] read with Sec. 37 of the Air Act.

(3.) Learned Prl. Civil Judge and JMFC, Bangalore Rural upon presentation of the said complaint on 25/7/2015 noting that the complainant was present, heard the counsel, took cognizance and issued summons to the accused returnable by 3/10/2015. It is aggrieved by the same, the petitioner is before this Court.