OMPRAKASH SHIVAPRAKASH Vs. KURIAKOSE

JUDGEMENT

(1.) Leave granted,

(2.) Appellant is a firm. It has now been impleaded as the 6th accused in a prosecution case launched by the Food Inspector, Cochin Corporation, for the offence under S.16(1) of the Prevention of Food Adulteration Act, 1954 (for short "the Act"). Appellant moved the High Court under S.482 of the Code of Criminal Procedure (for short "the Code") to quash the order by which the appellant was impleaded as an accused in the criminal case. A learned Single Judge of the High Court dismissed the petition as per the order which is now being challenged before us.

(3.) The skeletal facts, for dealing with the questions raised, are these