HARDEEP SINGH Vs. FOOD INSPECTOR DEPARTMENT OF PFA

JUDGEMENT

(1.) Petitioners, Directors of the company M/s. Cargill India Ltd., impleaded as accused Nos. 4, 5 and 6 in a complaint filed by the respondent No. 1 under Section 7 read with Section 16 of the Prevention of Food Adulteration Act 1954 seek quashing of the complaint as also the summoning order dated 27/8/2003.

(2.) The brief facts of the case are as follows:-

(3.) It was inter-alia alleged in the complaint that since the sample in question was misbranded, the accused persons have violated the provisions of Section 2 (ix) (e) (g) of the PFA Act read with Rule 37-D of the PFA Rules and therefore were liable to be convicted under Section 7 read with Section 16 of the PFA Act.