HARISH CHANDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482 of Code of Criminal Procedure, 1973 (for short 'Cr.PC') seeking quashment of FIR dated 31.8.2016 in Crime No. 493/2016, registered at Police Station Industrial Area, Jaora, District-Ratlam (MP), under E.C. Act.

(2.) The facts contained in the petition are that the petitioner is the Quality Compliance Officer of Paradeep Phosphate Ltd., a company registered under ompanies Act, 1956, having its registered office at Bhubaneswar at Orissa. The etitioner is responsible for quality of fertilizer.

(3.) That, the Paradeep Phosphate Ltd., Company is into the business of manufacturing, storing, packing, distributing, transporting of fertilizers, chemicals. The company manufacturers and supply Di Ammonium Phosphates, Several Grades of N.P. and N.P.K. fertilizers. Company is one of the leading company and has been issued ISO 9001 :2008 certificate which is valid upto 24.7.2018. Copy of the ISO certificate is submitted herewith and marked as Annexure P/2.