S.SUBRAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in CC.No.48/2019 on the file of the learned Judicial Magistrate I Kanchipuram.

(2.) The petitioners are the accused 1 to 3. The respondent/complainant who is the Food Safety Officer representing the State of Tamilnadu has given a private complaint on 2/7/2019 against the accused for the offence under Ss. 58, 59 (i) and 63 of the Food Safety Standards (Prohibition and Restriction on sales) Regulation of 2011. The 3rd petitioner is the proprietary concern engaged in manufacturing and trading of tobacco products under a valid license dtd. 7/7/2000 issued by the Cenral Excise Authority Kanchipuram Range in Sl.No.M/58/2/1:1170/4/2000 under 174 Central Excise Rules 1994. The GST registration Number of the 3rd petitioner is 33AECPA0546H1Z7.

(3.) Heard the submissions made by either side learned counsel and perused the materials available on record.