RAKESH GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner by filing this application under Section 482 of Cr.P.C. requested to quash the criminal complaint No.203/08 pending before the Judicial Magistrate First Class, Gohad, district Bhind and also to quash the F.I.R. registered at Crime No.23/08 for offence under Section 3/7 of Essential Commodities Act, 1955 by invoking the inherent powers of this Court.

(3.) The facts giving rise to this petition are, on 6.2.2008 a joint inspection was carried out by the Officers of Department of Weights and Measurement as well as Officers of Food Department, in the outlet for distribution of Motor Spirit, High Speed Diesel Oil to the consumers at the petrol pump established at Bandha - road, Gohad owned by the petitioner known as, Rakesh Filling Centre. Licence in this regard was issued to the petitioner which is Annexure P/2 under Section M.P. Motor Spirit and High Speed Diesel Order 1980.