GOPISHANKAR S VAID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) .This is an application under Sec. 482 of the Criminal Procedure Code at the instance of the original accused Nos. 4 to 7 for quashing the proceedings in Criminal Case No. 4498 of 1998, initiated under the complaint of respondent No. 2-original complainant who is the Food Inspector, Western Railway, Ahmedabad.

(2.) The said complainant filed a complaint in respect of offences punishable under Sec. 7(ii) read with Sec. 16 of the Prevention of Food Adulteration Act, 1954, in respect of a food item produced by the Limited Company (accusedNo. 8)

(3.) . The contentions raised in the present application are two-fold, and therefore, it would be simpler to deal with applicant Nos. 1 and 2 (accused Nos. 4 and 5) on the one hand and applicant Nos. 3 and 4 (accused Nos. 6 and 7) on the other.