LAWS(MAD)-2021-3-469

ABIRAMI POLYPACKS Vs. M. DWARAKANATH

Decided On March 25, 2021
Abirami Polypacks Appellant
V/S
M. Dwarakanath Respondents

JUDGEMENT

(1.) Petition has been filed seeking to call for the records relating to the complaint in C.C.No.27 of 2014 on the file of the Chief Judicial Magistrate, Pondicherry and quash the same as far as the petitioners are concerned.

(2.) The Member Secretary, Puducherry Pollution Control Committee filed a private complaint against the petitioners in C.C.27 of 2014 for the offence under Section 190(1) a of Cr.P.C. r/w. Section 19 of Environment (Protection) Act, 1986 for contravention of Section 5 of the Environment (Protection) Act, 1986 r/w Rule 5 of Plastic Waste (Management and Handling) Rules, 2011.

(3.) The brief facts of the complaint: