PANKAJ N. VAIDHYA Vs. PARADISE PRINTERS

JUDGEMENT

(1.) This appeal is filed at the instance of the appellant- original complainant under Sec. 378(5) of the Code of Criminal Procedure against the judgment and order dtd. 19/4/2002 passed by the learned Judicial Magistrate, Surat in Criminal Case No. 4908 of 1992. By the said judgment and order, the learned Magistrate has proceeded to record the order of acquittal of respondent -accused for the alleged offences punishable under Ss. 41(2), 43, 44 and 47 of the Prevention of Water Pollution Control Act, 1974 (sic).

(2.) The brief facts as contended in the original complaint are summarized as under:

(3.) The Gujarat Pollution Control Board granted permission to lodge complaint in this regard vide letter dtd. 8/7/1992. The complaint was presented by one Shri Pankaj Narshiprasad Vaidhya (PW No. 1). The complaint was registered as Criminal Case No. 4908 of 1992 before the Court of learned Chief Judicial Magistrate, Surat.