JAIN TEXTILES PALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this order the above four revision petitions will be decided because the same points of law are involved in all of them.

(2.) In Cr. Revision No. 383/93 learned Additional Chief Judicial Magistrate (Environment), Pali framed charges under Section 24 read with S. 43 and Section 26 read with S. 44 of the Water (Prevention and Control of Pollution) Act, 1974 (hereinafter referred as 'the Act of 1974'). Om Prakash has challenged the order and wants that this Court should quash the charges.

(3.) In Cr. Revision No. 390/93 the learned Magistrate framed charges under Section 24 read with S. 43 and Section 26 read with S. 44 of the Act of 1974 against petitioners M/s. Chhipa Yusuf Gani, Jeewan Singh and Mohd. Yusuf. They have challenged the order and want that the charges should be quashed.