KANDUKURI GARMENTS Vs. INSPECTOR OF LEGAL METROLOGY

JUDGEMENT

(1.) Sri.Sandesh J.Chouta, learned SPP appears on advance notice for respondent.

(2.) Heard Smt.Sumathi, learned counsel appearing on behalf of Sri.Surya Prakash, appearing for petitioners and learned SPP appearing for respondent. Perused the records.

(3.) Petitioners are seeking quashing of the proceedings pending in C.C.No.984/2017 on the file of Senior Civil Judge and JMFC, Tiptur, Tumkur District for having initiated proceedings against them for the offence punishable under Section 36 read with Rule 4, 6(1)(c) of Legal Metrology (Packaged Commodities) Rules, 2011, (hereinafter referred to as "Rules, 2011",) and Section 18 of the Legal Metrology Act, 2009, (hereinafter referred to as "Act").