Amar Saran, J. - (1.) Heard learned Counsel for the petitioner and learned Additional Government Advocate.
(2.) Supplementary affidavit filed today be taken on record.
(3.) This writ petition has been filed for quashing of the criminal proceedings in case Crime No. 236 of 2006, under Section 3/7 of Essential Commodities Act, Police Station Madhogarh, District Jalaun and for not adopting coercive measures against the petitioner during the pendency of the writ petition.;