STERLING AUXILIARIES PVT. LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioners have prayed for quashing and setting aside F.I.R. bearing No. II. 01 of 2018 registered with Dahej Marine Police Station, Dist. Bharuch for the offence punishable under Sec. 6 of the Poisons Act, 1919 (hereinafter referred to as the "Act") and to quash all other consequential proceedings arising out of the aforesaid FIR qua the petitioners.

(2.) At the outset, Mr. Dharmesh Devnani, learned advocate for the petitioners has submitted that petitioner No.3 i.e. Niren Prabhulal Jhaveri has passed away on 23/5/2021. Learned advocate for the petitioners has produced on record the death certificate of said petitioner No.3 issued by the Municipal Corporation of Greater Mumbai R South Ward and has requested that present petition may be abated qua petitioner No.3.

(3.) In view above, present petition stands disposed of as abated qua petitioner No.3.