S.SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C, seeking orders to call for the records in S.T.C.No.915 of 2018 pending on the file of the learned Judicial Magistrate, Musiri, Trichy District and quash the same.

(2.) The petitioners are the accused 1 and 2 in S.T.C.No.915 of 2018 on the file of the learned Judicial Magistrate, Musiri. The respondent has lodged a private complaint against the petitioners alleging that on 20/7/2018 at about 01.58 p.m, he made a visit to the first petitioner's shop and found that there were 40 candy pockets i.e. Raamani's Candy, each pocket containing 500 gms, that the respondent suspecting that the candys may be unsafe for human consumption, had purchased four pockets of candy weighing about 2kgs, that he sent the samples to the Food Analyst on 20/7/2018, that the Food Analyst has sent a report stating that the Raamani's candys are of sub standard, misbranded and unsafe, that the enquiry revealed that the first petitioner had purchased the candy from the second petitioner, who is the manufacturer and that after obtaining the necessary sanction from the Commissioner of Food Safety, the above complaint has been lodged.

(3.) Heard the learned counsel for the petitioners and the learned Government Advocate (Crl. side) appearing for the respondent and perused the materials placed on record.