ARUN P PATEL DIRECTOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These applications arise from the same complaint being Water Pollution Criminal Case 92/1992, filed by the respondent no.2-Gujrarat Pollution Control Board (hereinafter to be referred to as "GPCB) against accused no.1 Company, its Directors and other personnel. With the consent of the parties, both these applications are taken up for hearing jointly.

(2.) The facts being common and the applications being preferred by a Chairman and 2 Directors of the company, the facts are taken from CR.M.A. 4284/2008.

(3.) This application is filed by the 2 Directors of the accused no.1 company, whereas the other application being CR.M.A. 4285/2008 is filed by the Chairman of the accused no.1 company. Both these applications are filed under Section 482 for quashing of Water Pollution Criminal Case no.92 of 1992 pending with the Additional Chief Judicial Magistrate at Gandevi.