PANKAJ GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on IA nos.12868/2024 and 15609/2024, which are the applications for taking additional documents on record.

(2.) The proposed documents may be relevant for proper adjudication of the matter, therefore, both the applications are allowed and the proposed documents are taken on record.

(3.) This petition under sec. 482 of Cr.P.C is filed for quashing FIR registered at Crime no. 214/2011 at P S. - Maksi, District- Shajapur for the offence punishable under Ss. 3 and 7 of the Essential Commodities Act, 1955 and Ss. 9 and 14 of the Fertilizer Control Order, 1985 and sec. 420 of I.P.C , with all consequential proceedings thereto.