NARESH SAWNLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These five petitions under Sec. 482 of the Code of Criminal Procedure, 1973 are directed against the order dtd. 3/12/2014 passed by the learned Chief Judicial Magistrate, Vidisha , whereby charges were framed against the petitioners for offences punishable under Ss. 406 and 407 of the Indian Penal Code and Sec. 3/7 of the Essential Commodities Act, 1955, and also against the order dtd. 14/8/2015 passed by the learned Revisional Court affirming the same.

(2.) As all the petitions arise out of the same FIR, same inquiry report, same charge-sheet and same orders of courts below, and involve overlapping factual and legal issues, they are being decided by this common order, though facts and grounds of each petition are being considered separately .

(3.) The prosecution case, as emerging from the FIR, inquiry report and charge-sheet, is that on 4/3/2006, the District Supply Officer, Vidisha, along with Junior Supply Officer and other revenue officials conducted a surprise inspection at Swastik Agro Mill, Gyaraspur Road Vidisha.