CHAMPAKALAL SHIVRATAN KESAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application, the applicant has prayed to quash and set aside the Criminal Case No. 737 of 1992 pending before the Judicial Magistrate, First Class, Pavi Jetpur.

(2.) ON 30. 6. 92, the respondent Food Inspector filed a Criminal Case No. 737 of 1992 before the Judicial Magistrate, First Class, pavi Jetpur under Section 161 (4) (i) (ii) of prevention of Food Adulteration Act, 1954 against 5 accused including the present applicant inter alia alleging that on 14. 3. 91 the complainant had taken samples of Jagat coconut Cookies (300 gms) for inspection and as per the laboratory test, the said sample contained Olic Acid (3. 47%) against the maximum permissible content of 1. 5%.

(3.) MR. Mathew, learned advocate appearing for the applicant has submitted that maheshwari Food Products is a partnership firm wherein the present applicant is the owner and one Shri Mukutsing ramgopalsing was nominated to be the incharge of the said firm. The said nomination was also acknowledged by the Local health Authority of Ahmedabad Municipal Corporation.