C MANJUNATH Vs. CONTROLLER OF LEGAL METROLOGY

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioners and the learned Additional S.P.P. for the State.

(2.) The petitioners herein are challenging the complaint lodged by first respondent in respect of the offence punishable under Section 36(1) read with Section 49 of the Legal Metrology Act, 2009 ('the Act' for brevity).

(3.) The allegation against them is, that the goods manufactured by M/s.Roca Bathroom Products Private Limited, for which these petitioners are the Directors/Executives, did not carry the details regarding the date and year of manufacture.