NESTLE INDIA LIMITEDRAJPUT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners are standing trial for alleged violation of Section 7 (i) read with Section 16(1A) of the Prevention of Food Adulteration Act, 1954 (hereinafter called as "Act of 1954") on the basis of complaint filed by the Food Inspector in which cognizance has been taken by learned Magistrate by order dated 24.4.2009.

(2.) By filing this petition under Section 482 of the CrPC, the petitioners seek quashment of the aforesaid order and quashment of proceedings initiated against the petitioners.

(3.) Necessary Essential facts which are necessary to adjudicate the dispute are as under:-