R.R. Prasad, J. - (1.) This application has been filed for quashing of the entire criminal proceeding of Case No. C-m-64 of 2013 deluding the order dated 2.02.2013 whereby and where under, learned Addl. Chief Judicial Magistrate, Ranchi has taken cognizance of the offence punishable under Section 48 of the Jharkhand Agriculture Produce Market Act, 2000, against the petitioner and others.
(2.) The case of the prosecution in brief is that Reliance Fresh Limited, who does have several outlets in the market area of Ranchi and have been doing business in each of its outlet, without there being any license granted under Rule 98 of the Jharkhand Agriculture Produce Market Rule, though as per the Rules, the Company does require to have license for each of the outlets for running business.
(3.) According to Mr. Anil Kumar Sinha, learned Senior Counsel, the Company does not require to have license for each of the outlets but presently he will not be going into the matter, rather order taking cognizance is being sought to be quashed on the ground that the petitioner, who has been described as Managing Director, is being prosecuted, without there being any allegation of being responsible to or In-charge of day-to-day affair of the Company.;