- (1.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the entire proceedings of Criminal Case No.287 of 2012 arising out of Case Crime No.287/2012, including the charge sheet No.19/14 submitted on 23.2.2014, against the applicant under Sections 409,420,418,467,468 and 120-B of I.P.C. and Section 3/7 Essential Commodities Act. The legality of the order dated 03.3.2014, whereby cognizance has been taken on the said charge-sheet by learned First Additional Chief Judicial Magistrate, Saharanpur, is also under challenge in the instant application.
(2.) Affidavits have been exchanged between the parties.
(3.) Heard Sri Gopal Swaroop Chaturvedi, learned Senior Counsel assisted by Ms. Saumya Chaturvedi and Mr.Prashant Vyas, on behalf of the applicant, learned A.G.A. representing the State and Sri. Ravindra Singh, learned counsel appearing for O.P. No.2-Secretary Cane Development Council.;