DIGVIJAY CEMENT CO LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amendment.

(2.) The present application is filed under Section 482 of the Criminal Procedure Code with a prayer that the criminal prosecution launched against the petitioner being criminal case No. 786/85 pending in the Court of the learned Judicial Magistrate, First class (Addl.) rural at Narol, be quashed. In the alternative it is also prayed to stay the further proceedings in the said criminal case, pending hearing and final disposal of the appeal No. ED (SB) (A) No. 7542/84-C pending before the Customs, Excise and Gold (Control) Appellate Tribunal at New Delhi.

(3.) It may be stated at the outset that Mr. Trivedi, the learned Advocate for the petitioner does not press the prayer for quashing the proceedings, but he presses the relief for the stay of the proceedings.