COLGATE PALMOLIVE INDIA LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondents waive service. By consent of both sides heard forthwith.

(2.) By this application under Section 482 of Code of Criminal Procedure, 1973, the applicant M/s.Colgate Palmolive India Limited and others have sought quashing of Criminal Complaint bearing No.454/S/2002 pending before the learned Additional Chief Metropolitan Magistrate, 24th Court, Borivali, Mumbai.

(3.) Brief facts leading to the filing of this petition are set out herein below.