T J JOY JOSEPH Vs. FOOD INSPECTOR

JUDGEMENT

(1.) The prayer in the above Cri. M. C. is to quash Annexure-G order as well as Annexure-H complaint and all further proceedings in S.T. 1279/2001 on the file of the Judicial First Class Magistrate Court 1, Thiruvalla. The above Crl. M. C. is filed at the instance of the accused in S. T. No. 1279/2001.

(2.) The case of the petitioners can be summarised as follows :

(3.) I have heard Mr. T. A. Shaji, the learned counsel appearing for the petitioners and also the learned Public Prosecutor Sri Jai George.