SARJUBAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 482 of Criminal Procedure Code.

(2.) The applicants are Vendors dealing in sale of seeds, fertilizers, insecticides and other agriculture related implements. THEy claim that the Crime No.3080 of 2009, registered under Sections 3 & 7 of Essential Commodities Act, under Clause 3 of Fertilizers Movement Control Order, 1973 and under clauses 5, 7, 19(a) & (b) of Fertilizers Control Order, 1985 and under Section 420 read with Section 34 of the Indian Penal Code by Police Station Ami, District Yavatmal on the complaint lodged by the respondent no.3, be quashed and set aside.

(3.) Perused the First Information Report, affidavit-in-reply, charge-sheet in Regular Criminal Case No. 100 of 2010 which is the culmination of the First Information Report subject-matter and the judgment delivered by this Court in Criminal Application No.2642 of 2009.