TRISHLA JAIN Vs. STATE

JUDGEMENT

(1.) THIS petition under section 492 of the Criminal Procedure Code is directed against the Judgment and order of Mr P.S. Sharma, Additional Sessions Judge Delhi, dated. 26th September, 1981. The prayer is that the proceedings pending against petitioner No. 1 for an offence under section 5 of the I Import and Export (Control) Act, 1947 (hereinafter referred to as "the Act") be quashed similarly, the proceedings pending against petitioner No. 2 for the offence under section 109 of the Indian Penal Code read with section 5 of the Act be quashed.

(2.) A complaint was filed in the Court of the Chief Presidency Magistrate, Bombay by Mr. AT. Mukherjee. Deputy Chief Controller of Imports and Exports New Delhi against six persons. The said persons were :

(3.) HOWEVER on 23rd April, 1981 a charge was ordered to be framed against Mrs. Trishla Jain under section 5 of the Act and against Joginder Jain and Jayanti Lal M. Parikar, broker, Bombay under section 5 of the Act read with section 109, Indian Penal Code.