KAMAL KISHORE Vs. REGIONAL OFFICER

JUDGEMENT

(1.) This petition has been preferred under section 482 of the Cr. P.C., 1973 against the impugned order dated 12.3.2003 passed in Criminal Case No. 138/2003 (MP Pollution Control Board v. Kamal Kishore and others) by the Judicial Magistrate First Class, Satna with regard to taking cognizance of sections 37 and 39 read with section 40 of the Air (Prevention and Control of Pollution) Act, 1981 (hereinafter for brevity referred as Act) and issuing process for appearance of the applicants/accused persons and M/s. Maihar Cement Company.

(2.) On 16.11.2015 on behalf of the petitioner No. 3, it was expressed that he does not want to press this petition. Therefore, the petition qua petitioner No. 3 dismissed as not pressed. Similarly, on 21.9.2017 on behalf of the petitioner No. 2, it was expressed petitioner No. 2 does not want to press the petition. Hence the petition qua petitioner No. 3 is also dismissed as not pressed.

(3.) Now this petition to be disposed of deeming to be filed by the petitioner No. 1 challenging the aforesaid impugned order.