PANTALOON RETAIL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of criminal case bearing CC No. 1902/2009 pending in the Court of Additional Chief Metropolitan Magistrate, Patiala House Courts, New Delhi.

(2.) The relevant facts of the present case are that M/s. Pantaloon Retail (India) Ltd. petitioner No.1 herein is a company incorporated under the Companies Act, 1956. It runs retail stores in the name of M/s. Food Bazar.

(3.) On 12 th June, 2008, the Food Inspector, Delhi lifted three sealed packets of "Malathi Madras Mixture? from the petitioner No.1?s retail store at Vikas Surya Shopping Mall, Plot No.18, Manglam Place, Sector-3, Rohini, Delhi-85. The aforesaid packets had been purchased by petitioner No.1 from Rajendra Products, B-400, Mahavir Enclave, Part-II, New Delhi- 110059 vide Bill No. 858, Book No. 18, dated 06 th June, 2008 and the said fact had been mentioned by petitioner no. 1-company?s representative in Form VI prepared by the Food Inspector as per the procedure of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as "Act?). The Form VI reads as under:- <FRM>JUDGEMENT_4660_ILRDLH22_20121.html</FRM>