SAF YEAST CO. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Manish Singh, learned counsel for the applicant and Shri Rajesh Singh Chauhan, learned counsel for the opposite party.

(2.) This petition under Sec. 482 has been filed for quashing of Criminal Case No. 554 of 2003, under Sec. 9 of the Central Excise Act, 1944 pending in the Court of Special Chief Judicial Magistrate, (Economic Offences), Lucknow.

(3.) Brief facts necessary for disposal of this petition are that petitioners' company is manufacturer of Yeast and sold the Yeast to all part of the country and petitioner No. 2 is presently Vice-President of the company, the petitioner No. 1.