PARLE AGRO PRIVATE LTD Vs. MADHYA PRADESH POLLUTION CONTROL BOARD (M P P C B ), THROUGH N K VERMA (SCIENTIST)

JUDGEMENT

(1.) The petitioners have invoked the extraordinary jurisdiction and powers of this court by filing this petition under Section 482 of the Cr.P.C. to quash the complaint registered at the instance of the respondent against them and one Manish Kumar in the court of Chief Judicial Magistrate, Raisen being R.C.T. No.00938/2015 and subsequent proceedings in the case.

(2.) The brief facts which are necessary for adjudication of this petition are infra:-

(3.) The complaint being filed in the court of Chief Judicial Magistrate, Raisen, the learned Chief Judicial Magistrate by order dated 11.08.2015 directed to register the complaint which is registered after the order as R.C.T. No. 00938/15, and issue notices to the accused persons, who are petitioner No.1 and 2 and Manish Kumar, for their presence in the court.