PANKAJ NAQVI,J. - (1.) Heard Sri Swapnil Kumar, learned counsel for applicants and Sri R.K. Maurya, the learned A.G.A.
(2.) This application u/s 482 CrPC has been preferred for quashing the proceedings of Complaint Case no.1588 of 2017 (State v. Anil Kumar Goyal and others), under Section 24/33 of The Legal Metrology Act, 2009, pending in the Court of Chief Judicial Magistrate, Court no.1, Agra.
(3.) Vide order dated 18.4.2017 this Court directed the learned A.G.A, to obtain instructions as it was made clear that on the next date, the matter shall be heard/finally disposed of. Pursuant thereto, O.P. no.2 was present in the Court along with relevant records on 27.4.2017. Learned A.G.A, submits that he does not propose to file any counter affidavit, matter be disposed of finally, on the basis of materials on record.;