BRIDGESTONE INDIA PVT. LTD. Vs. UOI AND ORS.

JUDGEMENT

(1.) The petitioner, which is a company registered in India under the Companies Act, 1956, has challenged through the District Sales Manager of the company, the notice under Section 251 of the Code of Criminal Procedure (for short 'Cr.P.C.') issued by the learned Metropolitan Magistrate on 23.4.2012 in CC No.599/11/WM.

(2.) The notice under Section 251 of the Code of Criminal Procedure reads hereunder:-

(3.) On 18.8.2010, Inspector, Legal Metrology visited the office/CNF premises of the petitioner company and seized an empty packet of tube manufactured by the petitioner company.