RAJESHBHAI SHIVLAL VASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Ms.Pooja Dave with Mr.Pinakin Raval for the petitioner and learned APP Mr.Kartik Pandya for the respondent " State.

(2.) THE petitioner, accused No.1 in CR No. II " 13 of 2005 registered with Mansa Police Station for the offences punishable under Sections 3 and 7 of the Essential Commodities Act, 1955 has approached this Court under Section 482 of CrPC for seeking quashment of the said complaint on the grounds stated in the petition.

(3.) TODAY, when the matter was taken-up for hearing, learned advocate for the petitioner contended that in view of the prima-facie findings recorded by this Court, while passing interim order, coupled with the fact that the case of the complainant was highly improbable, the Court may interfere and quash and set aside the complaint itself.