K P MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER, who is being prosecuted for offences punishable under Section 2 (ia), 7 (1), 16 (1)a (1)-Section 17 and Sub-Rule 28 of Rule 49 and Rule 50 of the Prevention of Food Adulteration Act and the Rules has filed this petition under Section 482 of the Code of Criminal Procedure praying for quashing the above proceedings.

(2.) HAVING heard learned counsel for the petitioner and having perused the materials on record, I am of the view that no interference is warranted in the matter at this stage. Learned counsel for the petitioner submits that petitioner may be allowed to raise all the contentions before the Trial court including the question of maintainability of the complaint. I find no reason why the court below shall not consider the various contentions that may be urged by the petitioner at the appropriate stage.

(3.) WITH that liberty reserved in favour of the petitioner, this Crl. M. C. is closed. It is made clear that I have not considered the merits of any contentions raised by the petitioner in this petition. Petition dismissed.