REMANAN Vs. FOOD INSPECTOR

JUDGEMENT

(1.) The first accused is the Secretary of a milk society and the 2nd accused is the society itself. On 13-2-1985 at about 7 A.M. PW.1, the Food Inspector attached to Karunagappally Circle, purchased 14 m.l. of cow milk from the 2nd accused society. While completing the legal formalities three samples were prepared and one such sample was sent to the Public analyst and it was reported that the sample did not conform to the standard prescribed for cow milk. Prosecution was launched against the accused. The accused were served with notice under S.13(2) of the Act informing them that they may make application to the court within the prescribed period to get the sample of the article kept by the Local (Health) Authority analysed by the Central Food Laboratory. The first accused under S.13(2-A) of the Act filed an application on 10-4-1986. That application was allowed by the trial Magistrate and directed the Local Health Authority to produce the sample. On 18-4-1986 the court directed to sent the sample produced by Local (Health) Authority to the Central Food Laboratory, Mysore. Meanwhile, the first accused deposited Rs. 40/- towards the fee for chemical examination. The case was adjourned to 28-4-1986. From the records it is seen that the sample was not sent to the Central Food Laboratory as directed by the Magistrate. It seems that the office made a note to the effect that the party has not produced any packing materials for sending the sample to the Central Food Laboratory. The learned Magistrate took note of the endorsement made by the office and passed an order to the following effect:

(2.) The facts stated above would show that the accused on receipt of the information under S.13(2), filed an application under S.13(2-A) for sending the sample to the Central Food Laboratory. Even though the accused were not legally bound to deposit the fee towards chemical analysis, they have done so. Even then the court did not sent the sample to the Central Food Laboratory. The administrative objection raised by the office and the resultant order of the Magistrate that the accused should produce the packing materials is clearly illegal and it denied the valuable opportunity of the accused from getting a report of the Central Food Laboratory. If there was a report of the Central Food Laboratory under S.13(3) of the Act, the Certificate issued by the Director of the Central Food Laboratory will supersede the report given by the public analyst under sub-section (1) of S.13. This court in Georgekutty v. State of Kerala ( 1991 (1) KLT 237 ) held that the accused cannot be asked to bear the expenses for sending the sample for analysis by the Central Food Laboratory. It is the duty of the Court to send the sample to the Central Food Laboratory when a valid application is made to that effect. The court was not justified in directing the party to produce packing materials to enable the court to sent the sample to the Central Food Laboratory.

(3.) The accused are prejudiced by not sending the sample to the Central Food Laboratory. That by itself is sufficient to set aside the conviction and sentence entered against the accused. The mistake committed by the Trial Court cannot be rectified at this stage. So, the only possible way is to acquit the accused. I set aside the conviction and sentence entered against the petitioners-accused. Criminal Revision Petition is allowed. The Trial Court shall return the fine, if any, paid by the accused.