GUJARAT PARAFFINS PRIVATE LIMITED A1 198 CI D C INDUSTRIAL ESTATE KALOL GUJARAT STATE 373 721 Vs. STATE

JUDGEMENT

(1.) THIS is an application filed under Sec.482 of the Code of Criminal Procedure to quash the proceedings in C.C.No.197 of 1985 on the file of the Sub Divisional Judicial Magistrate, Sattur.

(2.) THE respondent filed a report under Sec.173 of the Code of Criminal Procedure against the petitioner-company(accused) and its representative (accused 2) for refractions and violations of Clauses 5, 6 and 7 of Paraffin Wax (Supply, Distribution and Price Fixation) Order, 1972 (hereinafter referred to as 'the Order') punishable under Sec.7 read with Sec.3 of the Essential Commodities Act, 1955 (hereinafter referred to as 'the Act') on the ground that on inspection of the godown of accused 2, he was found in possession of 102 bags of Slate Wax without a valid permit.