SHRIRAM FERTILIZER Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Surendra Singh, learned senior counsel with Shri R. S Raghuwanshi, learned counsel for the petitioner.

(2.) Shri Saaransh Jain, learned counsel for the respondent/State.

(3.) Through this petition under Section 482 CrPC, the petitioners have invoked extraordinary powers of this Court to quash FIR No. 552/2019 registered at Police Station Manvar, District Dhar (M.P.) for commission of offence punishable under Section 420 of I.P.C., Section 3 / 7 of the Essential Commodities Act 1995 and Clause 7 of the Fertilizer (Control) Order 1985 for cheating by supplying less quantity per bag than the standard quantity promised to supply of Single Super Phosphate (SSP) fertilizer and thereby causing wrongful loss to the farmers for wrongful gain to self.