AMRUTLAL SANGHANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition filed under Sec. 482 of Code of Criminal Procedure (Cr.P.C.) assails the First Information Report (FIR) dtd. 29/1/2021 (Annexure-P/4).

(2.) Briefly stated, the applicant Nos. 1, 3, 4, 5 and 6 are working as Quality Control In-charge in M/s Sumitomo Chemical India Ltd., Mumbai. The said company has factories at Bhavnagar, Gajodand Vapi in Gujarat and Silvassa in Union Territory of Dadra and Nagar Haveli.

(3.) Petitioner No. 2 is factory Manager looking after the production and administration of Bhavnagar factory. It is averred that he is not the Quality Manager.