GRP LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants by way of this application under Section 482 of the Code of Criminal Procedure, 1973 have prayed for quashing and setting aside the complaint dated 21.03.2017 registered as Criminal Case No. 1277 of 2017 pending in the Court of learned Judicial Magistrate First Class, Ankleshwar and the order dated 21.03.2017 passed below it taking cognizance of the alleged offence and the process issued by the learned Magistrate to the applicants.

(2.) The facts giving rise to the present application are as under:-

(3.) Mr. Varun Patel, learned advocate for the applicants has submitted that the without considering the said reply of the present applicant company dated 18.06.2015 issued a show cause notice dated 25.06.2015 against the applicants herein and without any particulars mentioned in the complaint, the process has been initiated.