MAHENDRA SOLANKI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No. 2408 of 2022 pending before the XXX Additional Chief Metropolitan Magistrate, Bengaluru arising out of offence punishable under Sec. 15(1) of the Environment (Protection) Act, 1986 (for short 'the Act').

(2.) Heard Sri Y.T. Abhinay, learned counsel appearing for the petitioner and Sri K.S. Abhijith, learned High Court Government Pleader for the respondent.

(3.) The facts, that lead the petitioner to this Court in the subject petition, are as follows :