A.C.SHANMUGAM Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in C.C.No.3087 of 2019 pending on the file of the learned XVII Metropolitan Magistrate Saidapet, Chennai for the offences punishable under Sec. 51 of the Food Safety and Standards Act, 2006 (hereinafter referred to as 'the Act').

(2.) The petitioners, arrayed as A2 and A3 are the promoters of A4 company.

(3.) The crux of the allegation in the private complaint filed by the respondent is that on 18/3/2017, he collected samples in Shree Raja Rajeswari Hotel Private Limited (A4 company) where A1 is the manager and taken samples of ghee in a pet bottle. After collecting the samples, the sample was sent for forensic analysis and report was also received indicating that the food is of sub standard quality. Accordingly, A1 to A4 were prosecuted for the offence punishable under Sec. 51 of the Act and A5 was prosecuted for the offence punishable under Sec. 63 of the Act.