AMIT BHARGAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking following relief(s):-

(2.) It is submitted by counsel for applicant that on the festival of Diwali, he filed an application for grant of license to sale fire crackers. Accordingly, an inspection report was also submitted by the competent authority thereby giving an opinion that license can be granted and ultimately on 7/11/2023, license to sale fire crackers was granted.

(3.) It is submitted by counsel for applicant that on 7/11/2023, itself the godown of the applicant was searched and it was found that he has stored fire crackers worth Rs.70,000.00. At that time, it is alleged that the applicant was not in possession of the license. It is submitted that if the respondents are of the view that the applicant had violated the conditions of license, then the license could have been canceled under the provisions of the Explosives Act, 1884 and Explosive Rules, 2008 but no FIR can be lodged in that regard.