M B PATEL Vs. VANDANA TEXDYES

JUDGEMENT

(1.) THE appellant Gujarat Pollution Control Board, through its Assistant Environmental Engineer, has preferred this appeal under Section 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) challenging the order of acquittal dated 10.11.1994 passed by the learned JMFC, Ankleshwar in Criminal Case No. 3002 of 1990 acquitting the accused of the charge of committing an offence and violating Sections 24 and 25 of The Water (Prevention and Control of Pollution) Act, 1974 (hereinafter referred to as 'the Act' for short).

(2.) THIS Court (Coram: D.G. Karia, J.)(as he then was) on 14.3.1996 has granted leave and admitted the appeal and it was ordered to be expedited.

(3.) HEARD the learned counsel for the parties.