A R MEHTA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The present petition is directed against an order dated September 10,1985 of Shri G.P. Mittal, Metropolitan Magistrate, Delhi, inter alia, directing the presence of the present petitioners to face the accusation in respect of commission of an offence punishable under Section 7 read with Section 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the 'Act').

(2.) For the purpose of securing the presence of the petitioner, the learned magistrate directed the issuance of warrants of arrest bailable in the sum of Rs. 2000.00 .

(3.) The prosecution was started on the filing of a complaint by Shri S.K. Verma, Senior Prosecutor, Department of Prevention of Food Adulteration, Delhi. A copy of that complaint has been attached with the present petition as Annexure 'A'. The allegations, as contained in the petition, are briefly as follows.