RAJINDER KUMAR Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) By means of this petition brought under Section 482 of the Code of Criminal Procedure (the Code) the petitioner Rajinder Kumar seeks the quashing of the complaint and the consequent prosecution pending against him in the court of Shri G. P. Mittal, Metropolitan Magistrate, Delhi.

(2.) The only contention raised at the bar by Mr. Sud learned counsel for the petitioner is that the complaint does not set out the facts constituting the criminal force whereby the Food Inspectors were prevented by the petitioner from taking the samples of Suji, Bura & Til Oil food articles from the premises of M/s.Singhal Kiryana Stores, 10875-76, East Park Road, Karol Bagh, New Delhi, wherein business was conducted by the petitioner and in support of his contention he has relied upon Section 190(l)(a) of the Code which reads as follows :-

(3.) In para No. 3 of the complaint the following averments are made:-