AHAMMED NASEEF Vs. STATE OF KERALA

JUDGEMENT

(1.) The 2nd respondent filed Annexure-1 complaint before the Court of the Judicial Magistrate of the First Class-I, Perambra arraigning the petitioners and three others as the accused. The offences alleged against them are punishable under Sec. 3(1)(zz)(viii), Sec. 26(1), Sec. 26(2)(i) and Sec. 59(i) read with Sec. 66 of the Food Safety and Standards Act, 2006. The learned Magistrate took cognizance of the offences and issued summons to all the accused. Accused Nos.3 to 9 have filed this petition invoking the provisions of Sec. 482 of the Code of Criminal Procedure, 1973 seeking to quash the complaint and further proceedings based on the complaint in C.C.No.397 of 2022 as against them.

(2.) The allegations based on which complaint was lodged are the following:

(3.) Heard the learned counsel for the petitioners and the learned Additional Director General of Prosecution.