MANIK HIRU JHANGIANI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure [for short "the Code"] has been filed for quashing the proceedings in Criminal Case No.15830/2011 pending before the Special Judicial Magistrate, Indore.

(2.) The facts giving rise to this application are that the applicant is a Director of M/s. Bharti Retail Limited (in

(3.) This application is filed on two grounds :-