SATISH DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S Bhattacharjee, learned counsel appearing for the petitioner as well as Mr. R Datta, learned PP appearing for the respondents.

(2.) By means of this revision petition, filed under Section 397 read with Section 401 of the Cr.P.C., the petitioners have challenged the order dated 20.11.2019 passed in the proceeding being case No.01/2018/KLN under Section 133 of the Cr.P.C. by the Sub-Divisional Magistrate, Teliamura, Khowai.

(3.) The said order dated 20.11.2019 has been claimed to have served on the petitioners on 07.02.2020. By the said order, it has been observed inter alia that a few members of the public, whose names are disclosed in the order, filed the complaint and on the basis of the said complaint, the due notice was issued on the complainants for appearance on 10.01.2019. Having received the notice, the complainants appeared in person and they have narrated to the Sub Divisional Magistrate, Teliamura, Khowai, Tripura the serious problems faced by them due to the bad smell emitting out of the godown of dry fish maintained by the petitioners. They had also stated that they filed the representation to the Tripura State Pollution Control Board.