G PURUSHOTHAMA RAO Vs. STATE OF A P

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C. by the petitioner, who is arrayed as A-2 in S.T.C. No.7 of 1996 on the file of the Court of the District and Sessions Judge, Ongole-cum-Special Court under Essential Commodities Act, to quash the proceedings in the said case.

(2.) The main contention urged by the learned Counsel for petitioner Mr. P.V. Vidya Sagar is that the Criminal proceedings initiated against the petitioner herein are contrary to clause 30 of the Fertilizer (Control) Order, 1985 and as such the proceedings are liable to be quashed.

(3.) Heard the learned Public Prosecutor.