ITC LTD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (Crpc) seeks the quashing of Complaint No. 528 of 2004 pending in the Court of the Special Metropolitan Magistrate ( SMM ), Shahdara, Delhi under Section 33 of the Standards Weights and Measures (Enforcement) Act, 1985 ( 1985 Act ).

(2.) THE facts in brief are that an inspection was carried out on 4th December, 2003 in a shop M/s. Roshan Traders No. 19/2006, Sarai Basti, Delhi of Shri pritam. The report of inspection states as under: packages of Gold Flake, 2001 in 10 s manufactured by ITC Ltd. 37, J. L. Nehru rd, Kolkata not bearing MRP inclusive of all Taxes on the pack.

(3.) ON the basis of the above inspection Complaint No. 528 of 2004 was filed in the court of the SMM against Shri Pritam Kumar Jain the proprietor of m/s. Roshan Traders.