- (1.) Sri B.Ram, learned counsel for the caveator states that he has filed caveat application on behalf of respondent no.3 in the Registry of this Court, but the same has not been reported. Office is directed to trace out the same and place it on record.
(2.) Heard Sri Mukesh Kumar, learned counsel for the petitioner, Sri B. Ram, learned counsel for the caveator, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(3.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 27.4.2018, registered as case crime No.67 of 2018, under Section 3/7 Essential Commodities Act, Police Station Iradat Nagar, District Agra.;