DEEPAK MAHESHWARI,J. - (1.) This criminal misc. petition has been preferred by accused-petitioner Sanjay Choudhary with the prayer to quash the proceedings of Criminal Case No.30/2011 titled as State v. Sanjay Singh and Ors. pending before the Court of Additional Chief Judicial Magistrate No.2, Srimadhopur, Sikar for the offence punishable under Section 18/54(E) read with Section 54-D, 64 and 68 of the Rajasthan Excise Act, 1950 ('the Act of 1950') arising out of FIR No.12/2010-11.
(2.) Heard learned counsel for the petitioner and learned Public Prosecutor and perused the relevant material available on record.
(3.) Facts in brief relevant for consideration of this misc. petition are that FIR No.12/2010-11 came to be registered on 10.01.2011 for the offence under Section 18/54(E) read with Section 54-D of the Act of 1950 by Abkari Circle, Srimadhopur allegning that M/s H.S.B. Agro Industries, Ringas has diverted 40000 BL ENA (Extra Neutral Alcohol) on the basis of forged documents and has caused loss to the Government revenue, which is punishable under the aforesaid provisions of the Act of 1950.;