JAI PRAKASH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As the common question of law and facts are involved in above mentioned cases, therefore, these petitions are disposed of by common order, however for the sake of brevity facts in all the cases are reproduced as under;

(2.) The petitioners were engaged in the business of Motor Transport and for his business they obtained several stage carriage permits on various regional and inter-regional routes falling in Ujjain Region. The petitioners obtained stage carriage permits for plying the vehicle as per provision of law and in the year 2006 some business rivals of the petitioners lodged a complaint with Economic Offence Wing against the petitioners on the ground that the petitioners are engaged in fraudulent activities and by generating forged documents they obtained permits on different buses and plied their buses on different routes and in this way they evade tax duty and caused revenue loss to the Government.

(3.) On the basis of aforesaid complaint, FIR was registered against the petitioners at Crime No.26/2010 under Section 420, 467, 468, 471, 120-B of IPC read with Section 3/16(3) of the Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991. After a period of six years challan was submitted against the petitioners on 02/11/2016 before the learned CJM, Dewas under Section 420, 467, 468, 471, 120-B of IPC read with Section 3/16(3) of the Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991.