NAWAL KISHORE Vs. STATE

JUDGEMENT

(1.) By way of this petition, the petitioner is seeking quashing of FIR no.395/1999 registered under Section 272/273/328 of the IPC at PS Kirti Nagar against the present petitioner.

(2.) Allegations in the complaint were that some persons had purchased Gulab Jamun from the Corner Sweet Shop of the petitioner at Corporation Market, Ramesh Nagar. On consumption they felt giddy and vomited. Samples were drawn by the police.

(3.) The public analyst vide report dated 13.9.1999 had opined the sample to be adulterated as containing mycotoxins.