REGENT COMPUTRONICS PVT. LTD.

Babu Jacob Kunnath V. P Appellant

V/S

Babu Rajan Respondents

Referred Judgements :-

FOOD INSPECTOR V. SAHOUKATHALI [REFERRED TO]
DELHI CLOTH AND GENERAL MILLS COMPANY LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
JAGANNATH CHAUDHARY VS. RAMAYAN SINGH [REFERRED TO]
CHANDAK VS. FOOD INSPECTOR [REFERRED TO]
OMPRAKASH SHIVPRAKASH VS. K I KURIAKOSE [REFERRED TO]
OMPRAKASH SHIVAPRAKASH VS. KURIAKOSE [REFERRED TO]

JUDGEMENT

(1.) THIS Revision Petition is at the instance of the newly impleaded accused under S.20A of the Prevention of Food Adulteration Act, 1954 (the Act, for short).

(2.) SHORN of unnecessary details, relevant facts leading to the impugned order may be briefly noticed.

(3.) THE above complaint was taken on file by the Judicial Magistrate of First Class-I, Kanjirappllay in CC No. 708/2003 which was later renumbered as ST No. 470/2006.

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BABU JACOB KUNNATH V. P Vs. BABU RAJAN

Referred Judgements :-

JUDGEMENT

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