RAGHAV GUPTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Leave granted.

(2.) The appellant questions his prosecution under Rule 32(e) of the Prevention of Food Adulteration Rules, 1955 (hereinafter called as 'the Rules') framed under the Prevention of Food Adulteration Act, 1954 (in short 'the Act').

(3.) We have heard learned counsel for the parties at length. Though several grounds have been urged to challenge the prosecution, we are satisfied that the appeal can be disposed of on a single undisputed ground. The facts shall therefore be stated with brevity only to the extent necessary for purposes of the present order.