(1.) The present Appeal is directed against the impugned judgment and order in Criminal Case No. 7375 of 1993 by the learned 2nd Additional Senior Civil Judge and Judicial Magistrate First Class, Junagadh dtd. 28/12/2006 recording acquittal of Respondent Nos. 2 to 7 (Original Accused Nos. 1 to 6) for the charges under Sec. 47 read with Ss. 43 and 44 of the Water (Prevention and Control of Pollution) Act, 1974 (hereinafter referred to as "the Act").
(2.) The facts of the case briefly summarized are that the Respondent Nos. 2 to 7 (hereinafter referred to as the Respondents - Original Accused] are a Unit at Junagadh and doing business manufacturing Ramagole Textile Dyes, using different raw materials and accordingly they were to treat industrial as well as domestic effluent as per the norms prescribed by the Pollution Control Board, norms and standards were required to be maintained by the Respondents - Original Accused, but they miserably failed and hence the Appellant - Gujarat Pollution Control Board had filed Criminal Case before the learned Court of Judicial Magistrate First Class for breach of Ss. 24 and 25 and having committed unlawful act, are supposed to be punished under Sec. 47 read with Ss. 43 and 44 of the Act.
(3.) Accordingly, P.W. 1 - Harikishan Ramniklal Joshi - the complainant, who was serving as Assistant Law Officer in Gujarat Pollution Control Board, has filed Criminal Complaint against the Respondents - Original Accused in the Court of Judicial Magistrate First Class, Junagadh being Criminal Case No. 7375 of 1993 for the breach of Ss. 24 and 25 of the Act.
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