Karnataka High Court
M/S Gemini Distilleries Ltd vs Karnataka State Pollution Control ... on 25 June, 2008
Equivalent citations: 2009 CRI. L. J. 211, 2009 (2) AJHAR (NOC) 401 (KAR), 2008 (6) AIR KANT HCR 12, (2009) 2 KANT LJ 311, (2009) 2 ALLCRILR 206
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3'? WW E-EGI-1 CQURT' CH?' KAWATAKA, BAHC}AI..0RE "-._ mmn ms "mm 2 5*" my :51? JUNE T % k BE-FGTRE mm HONBLE MR. JU8'I'ICE "R'.B.' NAn:% y BETWEEN 1% M/3. La~«3., _ »'.'.'«..R.Ha@1'%d,Rax§@udi;_ ' Rc:pm3es:1t:ed by i'aeAi)'u'asact.ai*;" ~ 2» Sri.MwL,.
Majmr, _ Nan, § 2S9'*'F"1a;:r; Cd 3, mp. ammmkfishmm, , , §.£fi,3'._'='-*'r{*:, Em gm 'Qu__a1i§.y comum, {E;&é'31,Ii1::ha*;ge, ws.k Eisfifierim Ltd., %'3>Efé fiar;imud« sai,.%M.L¢%3amT ' V VMajm*,..
& k§»1m. marmem Led"
" Raaci, Karzgjgud. : Petitrismam. EM" Ragga}: & K..R. Lazzlmh, advocates} Kammlm State HJIh1b7nn Aiwflkgutj/___ I\ll'I.P\¢\ litslil Lnnuuxuntumnt Ith l\It|§.ihoI\ Ilrsll-I II s_n\n_:t\..vn-\:n.n: has l\ll'\t\F\ Ilf\lll |.r\n...lII.l|.i\:I.l\I lr\ l\ll'\I\"'\ lI£'\|Il I.l\lI.I'l\.l'I.l\l\.l'\l Its Cmrxtml Beaml, $71 Flmr, Public Utility Building, B&.<'.'1'r. Read, Baxgalnreml. Repmmmvfi by im-
Ramml Mazmgm at Myaarre.
{By Slim 3 Namraj, Advucabe J c.m'm;im1 Rex.-sum mufixa V W :2. "
395*' rwaéfiil £12928.
::f"m:mm§r::finn anal urder cf aerxmuxfze. 0%, Faat Track Cieurt-IE,'-« _VVM3f¥§GfG, in Cf1.A.§®n'§',E§f20G3 Datnci '§27'1=3*2*3{'}f$-lflfld the of mam anfl; crfim af'saz:,tet1c.*fe tin Principal fibril «Judge {Jtmior Di'u'iai::z1)" " JMF'C., Nafildwfi in =--C'g..fl..l\§a'.'13Q3i'1j§9'9 '.{r:§k1 No. 78311989) am heard, mwved fiat crdmw V:::_i1 f%:gfVp1's>_f2Q_un%n;1¢3n.t of ox-dag this day. the Calm, miracle .
herein are convictzed Ear the gmmmpm ms; 25 & 25 mi' the Wamr Act 1974 {'&:§:fi' %'§m«?%;.;1~;.»:%;~»:3f L rm. 2 to 4 being t.'m Board 91' "_ of the: 1* petmnczr eompany have ..$§¢1t;a'fi®& ta u1'd@ simple ii¥anmer1t fizsr a yaara and ta pay fine orRs.5,ooc::/- each, in VT mi payment of fine, to mam S.I., fiat: a further éizf cm mmth far that: aft:-maid azvfibncm, by the d t &mm& Q4.{')6.2003 passed by the Principal Civil §3L{U./uc.L.;--'/'-'"'"
\1vIu us as.
Cam and aftcr taking m for that ofihnow alleged in the ampnaim, the max cum gamma an issue gsh wirwfa tha amuwd-pcfitisnma, ' 'L A' I': fia 511% in the auguat 1.9%, one mm? m1@:Ew that the wafisfifi amxatm nmx the ' due ta dmczharge mi' * ' accused-conzyaany am; it Ema Emma oeamumptiong am 4 af Erectors"
flf 131$ Hf _aaIz_<;&:-{t:z~apé_3:':iV of the day as day afifaim iifigniparxy whixzh was mm in .aVi:' the pefitianem, withaut af flat: cemmt ardent and wnseazm alder d Emu: the 'Board', 1 tm wade cmuemcm. As such the ~9§'n:aEa.V:r;vorupe11e:i tn insane: M ocfiioer to cafiact the " in tha prmmtwc;-. of patitww' % 110.3. aft:-m' drawing' a , 5&3 wam afthe walk and 130% situated. V fnmrby Elm petitionw aompazxy wm celleeted and the seam was wszat ms the t analysis. center; the report subnfimmfi by that Analyfi {Ember dimam that the tradn 'n..J\I|..rI|.JL:\II..l\I lrh I\ll'\4-\-\ Ilftl am& tiw atmswdarda %--izaa while giving % ':11-'..u I','\ |'\Id|hp¢\d|'t' IIl'A..III"- am mmrm, tkw 'Board', an im mm 'as;
2%.m.19a9: mama to mam J u_n:n_1Iu_:n I pa5§?mr:m*-wmpm; that an
Bszardi flnnafirst mad the in the
-uunnnugu a. «ass: I walls mmmw1dEm If:
"
dimchsme 'E is mum' ' «fie _ is rmt fin eanfimmity with the Smtiem-25 ms arm 'pm: and am liable m um pumhed' ms. 44. of the ' much, w%uet1t upan the emlam' t filad by Z 'A G$nmfiflwm -Boafi,mmm '4_4'4:." % pctifierier im rwtervd. Though the man is a wmnmlt mm, than-ialfimn-twithautmding the avidi }(_;'?_,»..v\,(;x,:.l/K"
bafaaw zrharga gassed an cmdw hefim that there waa smficiwm. tn fi-aw the ctmw and charge was fiaflmd awlmt tha {}5.63.2ET'.t.tjI2 far the flaw punishable {If the Watm PmE}3..1t7:mn Act
3.. m mtabfiah ita tug mm as W": exam:i;:1m1_tW0 2 & 3, got mm Egg; 35¢; 1.5: on behalf of tha ~ Qtatflm «of aocuaeci K :2:mw4mV%s»{31§$ z;:;«.p.c.», has bmn. amazed am afiasr dacumexrmxy evidence, the the amused-pcmionma have as 26 af"the 'Am' and therefore, they " herd U} S-. 'H at" tha 'Act' and aamtezrmed hmam beficxm. ha smtsed uupnra, the fimt ' mutt fmuxi that that: ia contraventim cf &otien .__ 24 %an& ma fiaztinn 25 & 26 , they are liablsa 12:: be fpw:iahw um. 43 gr thus Wm: {P'mw.nti9n and Cm:11:rol¢f %§1u'5mm°*;I Act 1974 and , mt amide the ordm of }t.£J«--u\w:-°'--
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mvimziwanpasmd by the mmlflmurt and %ndnd the msmw~%a,ckt:2 thetrialflaurt. no-x_.pu--u.W'u -1,":-.n'n A-Lnnrjinmgnnununn no-\ nu:-an-\I-\ nuns:
-fin fiucnad ommsel ficrr tbs petitixmers runs um afimr imuancm cf grow and after * *' pm in tfimir a in. tlrw was . hi can vuhhk as war:-amwme as afzm Sade af £31-im.'1na1 gm 3» ggglum have m the Pr=W%~*~*~¢ ' athmfxm tfiwn an unclear .
cmm mm} mm have beam31.:r°ict1} mam. should hm hm:-cl E the gamma mm talcum all uch thc pm-wxztinn in support ;:i' ham also fiasaufi suing to the m bus mmed on behalf or the aha ahauki have caihd upon the ' pmdum tltmdmmsmmm, thmthwe-afier. if the ftmnsi that the mam-x'ia1 am mm: mm: if jmm}:rmtwd new mass mimt thn aacuaed is made out he oughafimhaua d &mmmaadmEtmmamh1 /'Lb-v\£«t.:Ezx, diwalzfmmfi an ofimm and fl' tlrm aams Wcsuki warrant lfi casmsricfimz, the Mawfln-am should have the awaxaaiw E2. is fixrthmc argued that U! 8. 245 (2}«~~§f the magum-am should have aia.--_:1.-sax-M far tha mmwms ma ha rwarded if in be grnuwiraeaag, or fl the ;
gmunfissa far pmaumirig that an mam gum agaizwt could be afimuamiy pumm [ whim, tha charge in by af (3:-.1=.c.
{it learnaati czoumel that in the 4IVsdapukt:raa:, afim moo:-ding the I ~ 'swam ' "im.a_... issuefi prvc-ma. The aoauaed- apfianm, flm mrnaui Magistrate, mm" * man" the yrovisicna as centamaw. in 85 246 ai' Cr,P,C:., dimctly framed charge ' Q5 fim pctfiisnm for eontxaimfinn of Seaman-25 & Vfiéftkae flsm than , in support of the charge, the "'~.._: .:&rmen:::11'§'wn wmad film Witrmasea I-'W3. 1 to 3 and the Wm bald guilty" .33 stated . \ }7J-lxrxu}-3*-
orvuivaru uneven u--an-can 'urn nur-nucurnaruur-n aunt:-on vwrvu am g:*:i;g.m-;. ' g "I§; ia§ by the learnam mums}. far the 3* It in furtller aubmmfl that the fimt appellmzg cum Em $ thnugiai the mm Mai ta has nut ' es:-iamm mam framing or am and a1;¢h,um[ evifierzm rmzczrded by thug in oham shwruld mt: have beam ix it mutt, as of law. arimm was my defective, the 9V'i*-"3fiW3'5 I-mmf WW4': was also film}, am ' the. said ' . at' the charge, has fin rmrcl malam Gut a. case aw '' tmy haw anxzixmzatll the naatsarml 'V the: agape af apgl was "very iimitad éghgé am w the omrzvtixz-tad accused-patiti»nm~ ? % mm having mt filed any ap,m1 mm:
and mntmm mm: by the. 'm.a1 Cc-urt. the appefiaia mun had 11:: 0313' appraciam as to wmthw j[_£Lv\,El.«:-l}«m nnnnnau -Idhlqi t..J|IL..uIu_n*no|Iu..J|¢ nan o\|aInA\r-A 9:459: 10
the mflm at caommitimx and aamtamce pasaad by the trial Cam-t "wag juat and proper, the first appellate ram: ham mam cut a. fiahfmw case for the $.g.asi11an1'._t1?1.e magnum wlcfiach is naagggt as t'ffie" rmpozfiantwsmnwlaixaaxxx and :t}uid::e. wwzasmzm nhmmam name i ctf' m1'1v§c€:i.an am ammgmm tm mt a t mm %ts;:_ direct the trial Cam": 'is; franks oat' Smfinn-24 cf am *ms3{_ 43 ar the Act, flfimfagwggg. firat appellate aourt E ta he set mafia. It '3 furflwr m.1;aw.;.;.4.. c:souxm1&r the petiticmmu _:f}w$;ffi'§3i;fi"fi}t.._,,f'13;£id bgfore the trial Court WM far & 26 of the 'Act', ' 9-faaid efimcm anly and as sun;-h, than 7i__mt gwefiag Bonn: M1 "nu mm in mm ' the trial Court " marge far mrflamtion of Sectit>n-24 of thy: Act ' U! S. 43 afthe Act zlhr wmh,' ma ' Wm: 12 ciutcim er a mutt has made flan complaint, the Mamttrme new nut €.! the onmplaimnt and 11$ itmtant mam. theta: is use diaputa with miang' M' w anfi iasuaxm d "
9% me main is that rm Mapktram, mi zaught :2: have UIS mzght as produeeé in supmrt nfme he uhnuid have mm as makes out mmcaem tlm acaoxxwzi and ta mm ''m*_ whether the accused is liable to be UIS. 245 cf than Cr.P.C., A hare _ E33 0? {3r.P.C., clamrly inclimms that " a. Mawtram finm diachm'mg the at any mwviom stage (if the case if, fiar xmauraa to by tbs lviafitrate arid if the cirmzmtamm indicate: 1:1m- vshmrge to be muncnm. Thus, it is <;?4,mu,,Cu_.__.
Inn\:- um .. .....
13 _: m reaachthe ataga offraming of chargeit was mnmewnoffiwMa@nE&ammamm 'i._'_ remrwfi @ thm an a polim report tn _ evidmmuzmaa may be Woducw in s,1:ppo;fg;§f Z cram am crmiy mach widem wh1'ah:'i;s mm iémtu mm to mm, i§"fi 3;i1:;1 % rebutwzi Wm 3 in the iimmmiz «mm mm 5-§ajgg;*m§2*at§';"&fl§;;* fbr lattmg an mmm m the aga1r:' M. the gm»~m framed the charge and ""ir:L......§e;*o¢f at' the charge, hcard the and seaweed the amused, and smmxm waa challengad in _ In the app-ml, the firm; appeilate mung mm the: fact that though rm esrfidemoe by the xm-ma Magnum mm rm-mm of gfiaaead mliarmc an an av-idmwe rem-rded after flaming ommm and in pmfor mm and arrivad at a Mxém ca/\~'/'M .u-manna-u «nan-u '.1:-n._an..:-'nun_o\a has aullurh-\ Ilf\lII I..I\lI..:II..I'|I\I\.l\I lI\ l\lI'II\"\ ll£\lll I.nl'\l$llI-JLl\lI-J'\l I.f'\ l\I!'I.f'\'\ [j£'\IL! Id'\l\-lIInfLI\.l\nI\I jfi I\If\I'\"\ i._I.E\II wmltmiwn that me: pa-mwutiorz has not mad: am a mu fur the mffwm psxniahahie 1:13. 25 & 26 of am but lmwerm arxisred at a mmluaion that prmfiuwd Ea prmzf :11' the by u dimaleaw an ofimme punishable i¢'.:d'. r%2§e:¢d the zizrzzatiner bank 'hr.:' s':i~..g-1 ' chem fat the. mid ofiengoe.
1%? in mat the avidatmwg re my am! ifi pcmof nf tha mnsnemplamd U; s. 244 C:::".?.C«;.. gpfpeizam mm aught 1:0 beam 113% 'tzkwt. on I'!!'.C01"d fiat the am sufi'1cim1t gsrourfia tn: fi-mm _ and in 511511, the mm by the ram apwflaw watt 3 bad in 'vlgw. §$: izsi_s;_fi.11*t% axzbtxuitted that the fimt appeum ccmrt ' with the juflfiimzien army to dam!' as as an ma flwl" awurt was mt wt in :::anv1ctmg' ' amttesxicing tha awuaad, the iirat appelhfic mart aimufld muthawnmfleautanewcam Mm.»,».i:.»*-w I c unrirnurcun 13 El, It is jam; aw nsfimry .4 "= mm Em fi' af charge will net. vifiate 'A time alrzmrge fie: of the afiazmfi E a%£:.ci arid fl' the saw dam gmi mfl altmatzion af a an Cr.P.€3»;. the same case m mum tbs: the case of the a.m5acL in Set1'f.3£m*244 pmmead to ma: tin ma euaafi my be pmamm As such, the d1screttcn' ' is .jme_é.t.f=:gi34"'w;§th the tn pwodnce the minim in _ It man be aafi that mum if the am the mmxam alone dischue ' fiamcharge, the Mwmm is pmchxled fmna mach chame, whichflrxe c:omp1ni.r1I diacloaess, }«€,QL\£;U:L"~--
Innnnllgnln :14-nus l..l'\Il.lI\.l'LI\!I--l'\I lI'\ I\ll"lf'\"\ I.I£\I\ 18 As the case is of the year 1989 the trial court shall {impose the case, as expeditiously as possible Within of eight months from the date of receipt of i 1 1 V \/R/-
u_n| A turnout: IIAMI l..l\§G.lI§..IhI\I\.l\I I_JIIn..-sI..l|l\I'_11l um. nu.-nnuunn urging u..:-nn..-n1_r.n.u : '"3 IE\ IA. Iuafinn Ilmluuln I.J'§I\..lI\.lI.!\.IL!\l lam l'H:fih£'Q.I'§ annual: 1-l'\ll-.l!§JI.l%.31 I4\ l\tI%I\l\ I I