HINDUSTAN COPPER LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 with the prayer to quash the order dtd. 20/10/2020 passed by learned Additional Chief Judicial Magistrate, Ghatsila in connection with Complaint Case no. 271 of 2020 whereby learned Additional Chief Judicial Magistrate, Ghatsila has taken cognizance for the offence punishable under Sec. 15 of the Environment (Protection) Act, 1986, inter alia against the petitioner and passed the summoning order.

(3.) The brief fact of the case is that the petitioner M/s Hindustan Copper Limited, Surda Mines, was involved in the said mine, producing the copper ores, during the year 1992-93 to 2018-19 without obtaining Environmental Clearance from the Ministry of Environment and Forest, Government of India, in contravention to the provisions of the Environment (Protection) Act, 1986.