M CHINNACHAMY Vs. R SATYANARAYANAN

JUDGEMENT

(1.) Challenging the proceedings under S. 7(1), 16(1)(a)(i) read with S. 2(1a)(a) and (m) and Rule 55 of the Prevention of Food Adulteration Rules, the petitioners A. 1 to A.4 have filed the above petition under S. 482, Cr. P.C. seeking to quash the proceedings in C.C. No. 25 of 2000 on the file of the learned Judicial Magistrate, Attur, Salem District.

(2.) The petitioners 1 and 2 are the partners of M/s. Live-O Company at Salem, which manufactures carbonated soda and cold drinks. The third petitioner is the wholesale dealer of the said cold drinks. The fourth petitioner is the owner of the shop No. 2 at Attur town bus stand.

(3.) On 28-8-1999, the respondent/Food Inspector inspected the shop belonging to the fourth petitioner and took sample of the Live-G cold drinks. After purchasing six bottles from his as sample, he prepared the mahazar attested by the witness and signed by the fourth petitioner. Thereafter, the Food Inspector/respondent herein requested, the Local Health Authority to send the sample for analysis by the public analyst on the same day. Immediately, the sample was sent for the analysis.