SANJAY TIWARI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal misc. petition has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure (for short 'the Cr.P.C.') for quashing of FIR No.76/2016 registered at Police Station Mangrop, District Bhilwara for the offences under Sec. 3/7 of the Essential Commodities Act and under Sec. 420 of the Indian Penal Code.

(2.) The brief facts of the case are that the petitioner was a dealer of fair price shop, Suwana, District Bhilwara and was also having additional charge of fair price shop at Bhagga Ka Khera, District Bhilwara.

(3.) Learned counsel for the petitioner has submitted that the petitioner has not committed any crime and the complaint lodged is false and frivolous.