KOMAL SAVITA Vs. STATE OF MP

JUDGEMENT

(1.) WITH the consent of parties, this petition is finally heard at the stage of motion.

(2.) THE factual matrix lies in a narrow compass.

(3.) ON the basis of the inspection made by the Tahsildar pursuant with the direction of the District Magistrate, the establishment of M/s Shanti Gun House, Proprietor Komal Kumar Savita, Dealer, Ganga Mai Santar, Morar was inspected. After the inspection, the District Administration and Police Administration found the Dealer's non -compliance of the orders issued by the office of the District Magistrate, therefore, FIR was lodged at Police Station, Morar as Crime No.71/2013 dated 16.9.2013 for offence under section 188 of IPC against the accused proprietor Komal Kumar.