MOHAMMED HANEEBA MEERA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure for quashing the F.I.R. and the investigation proceedings, pending against the petitioner in Crime No. 27/92, under Section 420 of the Indian Penal Code, in Police Station Ambikapur, Distt. Surguja.

(2.) THE petitioner claims to be a permanent resident of village Pariyanayagipuram, Police Station Perewurni, Distt. Tanjaur, Tamilnadu where he possesses 13 acres of agricultural land and a Pucca House as certified, vide Annexure -1, by the Village Administrative Officer. He came to Ambikapur in 1991 and rented house No. 1, Mahamaya Road, Ambikapur, for his business. He obtained Sales Tax Registration, vide Annexure -5, and started business in the name and style of M/s. Meera Complex in the aforesaid premises. The scheme that he floated was as under :

(3.) THE Privy Council in Emperor v. Nazir Ahmad, 71 Ind App 203 at p. 212 = AIR 1945 PC 18 at 22, observed as follows :