REGENT COMPUTRONICS PVT. LTD.

Jai Gopal Soni Appellant

V/S

SHIVRAJ SINGH Respondents

Referred Judgements :-

STATE OF MADRAS VS. G V PAREKH [REFERRED TO]
SHEORATAN AGARWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MODI DISTILLERY [REFERRED TO]
ANIL HADA VS. INDIAN ACRYLIC LIMITED [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MOHAN MEAKINS LIMITED [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. BHUPENDRA KUMAR MODI [REFERRED TO]
RAGHU RAJ SINGH ROUSHA VS. SHIVAM SUNDARAM PROMOTERS P L [REFERRED TO]
ANEETA HADA VS. GODFATHER TRAVELS ALIAS TOURS PVT LTD [REFERRED TO]
OM PRAKASH VS. STATE OF JHARKHAND [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
NALIN THAKOR VS. STATE OF GUJARAT [REFERRED TO]
SUNIL BHARTI MITTAL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATNDARD CHARTERED BANK VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Invoking the jurisdiction of this Court under Section 482 of the CrPC, the petitioner, who was complainant before the trial Court, has filed this petition calling in question legality, validity and propriety of the impugned order dated 5-11-2016 passed by the Chief Judicial Magistrate, Janjgir-Champa, by which his complaint filed under Section 19(b) of the Environment (Protection) Act, 1986; Section 43(1)(b) of the Air (Prevention and Control of Pollution) Act, 1981; and Section 49(1)(b) of the Water (Prevention and Control of Pollution) Act, 1974, has been dismissed by the learned trial Court.

(2.) Essential facts shorn of all paraphernalia to judge the correctness of the plea raised at the Bar are as under: -

(3.) Mr. Harsh Wardhan, learned counsel appearing for the petitioner/ complainant would submit as under: -

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JAI GOPAL SONI Vs. SHIVRAJ SINGH

Referred Judgements :-

JUDGEMENT

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