BANTI GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. This petition has been filed under Section 482 of Cr.P.C for quashing the FIR registered at Crime No. 817/2012 at Police Station City Kotwali, Morena for the offences punishable under Section 3 / 7 of Essential Commodities Act, 1955 (hereinafter referred to as "the Act").

(2.) Factual matrix of the case remain as under;

(3.) Petitioner has filed this petition under Section 482 of Cr.P.C for quashing the FIR on the ground that the petitioner did not run any control shop under the Public Distribution System. The Assistant Sub-Inspector of Police Shri P.S. Yadav has no jurisdiction to seize the article and registered the offence under "the Act".