KUM KUM ROY CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are filed under Article 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaint being Criminal Case No.2197 of 2014 titled as B.C.Kathiriya V/s Sh.Amitbhai Jentibhai Shah and Ors. Pending in the Court of learned Chief Judicial Magistrate at Junagadh district which is filed under Ss. 3(1)(zz)(1)26(5), 27(2)(c) and 59(1) of the Food Safety and Standards Act, 2006 ('FSSAI Act for short) and the summoning order dtd. 28/7/2015 passed in the same.

(2.) As the common question of facts and law are involved in all these petitions, at the request of learned advocates for the parties, they are heard together and disposed of by this common judgment.

(3.) Heard learned advocates for the parties.