DURAIPANDI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revision Case has been filed to call for the records relating to the order passed by the learned Judicial Magistrate No. I, Tirunelveli, Tirunelveli District in Crl. M. P. NO. 2072 of 2007 dated 21. 07. 2007 in S. T. C. No. 492 of 2007 and set aside the same.

(2.) HEARD the learned Counsel for the petitioner as well as the learned Government Advocate (Criminal Side) for the State.

(3.) THE facts giving raise to the filing of this petition as stood exposited from the records and from the arguments of the learned Counsel for the petitioner would run thus: the case in S. T. C. No. 492 of 2007, emerged on the file of Judicial Magistrate, Tirunelveli, consequent upon the complaint lodged by the respondent, the Food Inspector, on the ground that the accused sold Sri Jeyam Sambar Dal in an adulterated condition and the analyst report also fortified the same.