GOYAL VEG OILS LIMITED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant has filed the present application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as 'Cr.P.C') for quashing the impugned order dated 29.07.2019 passed by the Sessions Judge, Almora in Criminal Revision No. 12 of 2019, M/s Goyal Veg Oils Ltd. Vs State of Uttarakhand & others as well as impugned order dated 13.02.2019 passed by the Chief Judicial Magistrate, Almora in Criminal Case No. 191 of 2019, State vs. Pradeep Kumar & others.

(2.) Facts, to the limited extent necessary, are that the complaint filed by respondent no.2- Food Safety Officer, Almora against the present applicant and others before the Chief Judicial Magistrate, Almora under the Food Safety and Standards Act 2006, which was registered; accordingly cognizance was taken on 27.02.2019. Aggrieved by this order the applicant filed Criminal Revision No. 12 of 2019 before the Sessions Judge, Almora; after hearing both the parties the said revision was dismissed on 29.07.2019.

(3.) Aggrieved by both these orders, the present application has been filed under Section 482 Cr.P.C. for quashing both the aforesaid orders.