PADMAVATHI RICE MILL Vs. STATE OF A P

JUDGEMENT

(1.) Heard the Counsel.

(2.) The Counsel for petitioners would maintain that in the light of the fact that the petitioner paid an amount of Rs.20,000/-as compounding fee, the proceedings in C.C.No1199/97 on the file of Judicial First Class magistrate, East & North, Kothapeta, Ranga Reddy District to be quashed.

(3.) Per contra, the learned Public prosecutor would maintain that the illegal gain orthe wrongful loss caused to A.P.S.E.B is Rs. 9,68,202/-. The learned public prosecutor also would maintain that absolutely there is no nexus between the compounding fee said to have been paid and the loss said to have been sustained by A.P.S.E.B. At any rate this is a matter to be gone into at the appropriate stage.