- (1.) Heard Sri Tarun Agarwal, learned counsel for the applicant and Sri Abhinav Prasad, learned A.G.A. for the State-respondent and perused the material available on record.
(2.) This 482 Cr.P.C. application has been filed for quashing the proceedings of the Case No. 7692 of 2010, State Vs. Ajay Tandon, under Section 8/11 of U.P. Shira Niyantran Adhiniyam, 1964 and Section 420 I.P.C., P.S. Amroha Dehat, District Jyotiba Phule Nagar.
(3.) The brief facts of the case are that there is a company under the name and style M/s G.R. Solvent and Allied Industries Limited (hereinafter referred to as 'G.R. Solvent') having its Head Office in Bazar Jat, Amroha, District Jyotia Phule Nagar. It is further submitted that one Radha Kishan Tandon is the Chairman of G.R. Solvent while Ajay Tandon and Smt. Anjali Tandon are Directors of Company. Madhusudahn Rastogi is the Manager of the Aforesaid company while Amit Banerjee is the Commercial Manager of the said company. A report was lodged against the applicant by the opposite party no.2 under Section 8/11 of U.P. Shira Niyantran Adhiniyam, 1964. It is alleged that the sheera is a vaccum pan which is prepared by sugar factory. There is also open pan sheera which is prepared manufacturers of Khansari Sugar and there is no restriction in storing the open pan sheera.;