AMRIK SINGH SALUJA Vs. UNION OF INDIA

JUDGEMENT

(1.) ADMIT.

(2.) WITH the consent of the parties, the matter was taken up for final hearing and after hearing the parties, the orders had been reserved.

(3.) BY this petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioner prays for quashing of the complaint pending before the learned trial court titled as "niranjan Subudhi vs. Amrik Singh Saluja" for the violation of the provisions of Section 57 of the Foreign Exchange regulation Act, 1973 (hereinafter referred to as FERA ).