M.BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in the case S.T.No.2110/2009 pending in the Court of the Judicial First Class Magistrate, Nilambur.

(2.) The petitioner is prosecuted in the aforesaid case by the Food Inspector, Manjeri Circle for committing the offences punishable under Sections 2(ia)(m) and 7(i) read with 16(ia)(i) of the Prevention of Food Adulteration Act, 1954 (for short 'the Act').

(3.) On 05.03.2009, samples of tomato sauce were collected by the Food Inspector from the Margin Free Market at the place Edakkara. The first accused was the salesman of the shop who sold the food item. The second accused was the licensee and the third accused was the owner of the above shop. The petitioner, who is the fourth accused, is the nominee of the company who manufactured the tomato sauce.