RAMPUR BONE MILLS Vs. UNION OF INDIA

JUDGEMENT

(1.) M. Katju, J. Heard Counsel for the parties.

(2.) THIS application under Section 482, Cr. P. C, has been filed for quashing the criminal complaint and proceedings under Sections 82 and 83, Cr. P. C. as well as for staying further proceedings in criminal case No. 66 of 1990, Union of India v. M/s. Rampur Bone Mills and others. A perusal of the complaint shows that the allegation against the applicant as contained in para graph 5 is that the opinion stock was shown as 1,81,2507- whereas the closing stock in the last year was Rs. 2,31,150/- meaning there by that the stock has been shown in excess of Rs. 42,000/- in the opening balance. In paragraph 13of the counter-af fidavit it has been stated that this dif ference does not qualify for prosecution. Thus it is no t a fit case for prosecution even according to the department.