BABULAL Vs. ADITYA BIRLA

JUDGEMENT

(1.) This revision petition is directed against the order dated 17/11/1981 passed by the Chief Judicial Magistrate, Ujjain in Criminal Case No. 7183 of 1981 whereby on the petitioners complaint filed on 17/7/1981 cognizance of some of the offences therein alleged has been taken against only 2 out of the 22 accused persons.

(2.) It is not in controversy that the non-applicants are all connected with the Gwalior Rayon Silk Manufacturing and Weaving Company Ltd. Nagda (for short the Company). Cognizance has been taken against the Factory Manager Kishorilal and the said company.

(3.) On the date on which the complaint was filed the Water (Prevention and Control of Pollution) Act, 1974 (for short the Water Act) and the Air (Prevention and Control of Pollution) Act, 1981 (for short the Air Act) had come into force.