SATHISH Vs. FOOD SAFETY OFFICER

JUDGEMENT

(1.) This petition has been filed challenging the proceedings of the learned Judicial Magistrate No.1, Karur, in CMP.No.2912 of 2023 in C.C.No.637 of 2022, dtd. 18/4/2023.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate appearing on behalf of the respondent. The petitioners were facing a private complaint initiated by the respondent for offences under Ss. 51, 52(i), 58, 59(i) of the Food Safety and Standards Act, 2006. The summons was issued to the petitioners and the petitioners were asked to be present before the Court below.

(3.) The petitioners appeared before the learned Magistrate on 20/3/2023 and pleaded guilty. Based on the same, the Court below posted the case for passing final judgment. In the meantime, the petitioners realized that they have to contest this case and without knowing the consequence, they have pleaded guilty. Hence, they filed the petition on 10/4/2023 by expressing their intention to contest the case on merits.