M.N. JAWAHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is criminal misc. petition filed by M.N. Jawahar, Joint General Manager (D&T) now working as General Manager (Distribution and Imports) of M/s Southern Petrochemical Industries Corporation Limited, 97 Mount Road, Madras, under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India whereby he has prayed for the quashing of the complaint Annexure P-1 filed under Section 7 of the Essential Commodities Act (hereinafter to be referred as the Act) read with clause 19(1)(a) of the Fertilizer Control Order against him.

(2.) FACTS which have given rise to this petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India are as under :-

(3.) ON receipt of the analyst report Annexure P-3 complaint annexure P-1 was filed under clause 19(1)(a) of the Fertilizer (Control) Order, 1985 read with Section 7(1)(a)(ii) of the Essential Commodities Act 1955.