RAJVI VORA Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Smt. Rajvi Vora vide this petition under Section 482 Cr.P.C. has prayed for quashing of complaint case No.302/2005 titled Food Inspector Vs. H.S. Anand & Others pending in the court of Metropolitan Magistrate, New Delhi and the summoning order dated 22.12.2005 passed in that complaint qua her.

(2.) Briefly stated, the facts relevant for the disposal of this petition are that respondent Food Inspector on 22.12.2005 filed criminal complaint 302/2005 under Section 7 and 16 of Prevention of Food Adulteration Act 1954 (hereinafter referred to as the "PFA Act") against nine persons including the petitioner for alleged violation of Section 2(a)(j) and Section 2(ix) (j) of the PFA Act 1954 and also Rule 29 of PFA Rules 1955.

(3.) It is alleged in the complaint that on 24.12.2004, respondent Food Inspector purchased a sample of "Pineapple Crush" allegedly manufactured by M/s. Mapro Foods Pvt. Ltd, for analysis from one H.S. Anand of the Bombay Food Court(vendor) where the said food article was stored for sale. The sample comprised of three original sealed bottles of "Pineapple Crush" of 700 ml each which were properly labelled and taken into possession.