DUEFUL LABORATORY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsels for the petitioners, the learned Public Prosecutor and the learned counsel for the non-petitioner No. 2.

(2.) The petitioners filed this petition under Article 227 of the Constitution with the prayer that the proceedings of criminal Case No. 429/92 State of Rajasthan v. M/s. Mahaveer Medical Store pending in the Court of Chief Judicial Magistrate, Chittorgarh be quashed. The petitioner submitted that if it is held that petition is not maintainable under Article 227 of the Constitution, the petition should be treated as one u/S. 482, Cr. P. C.

(3.) In view of the aforesaid submission, the petition was treated as an application u/S. 482, Cr. P. C. by the order passed by this Court on 27-1-94.