CARGILL INDIA P. LTD. Vs. STATE

JUDGEMENT

(1.) Petitioner seeks quashing of Complaint Case No. SWMEA/ SA/PCR /GENI/ NORTH ZONE/ TLM 59/393-396 (registered as Criminal Case No.1111/2007) filed by Respondent No.3 prosecuting the Petitioner under Section 33 read with Section 51 of the Standards of Weights & Measures Act, 1976 (the Act of 1976).

(2.) On 15.06.2006, Respondent No.3 (Inspector, Weights & Measures) inspected the premises of M/s. Mangal Sain & Sons, 321/1 Main Subzi Mandi, Delhi. On conclusion of the said inspection, the Respondent no.3 made a detailed inspection report which is extracted hereunder:

(3.) The compounding notice dated 15.12.2006 was issued to the Petitioner and others stating that the Petitioner had committed breach of Section 33 punishable under Section 51 of the Act of 1976 presumably on the ground that the net contents of the package were 910 gms which was not standard packaging weight.