HINDUSTAN LEVER LIMITED Vs. FOOD INSPECTOR

JUDGEMENT

(1.) THIS petition has been filed to call for the records in C. C. No. 120 of 2006 on the file of the learned Judicial Magistrate no. II, Nagercoil and quash the same.

(2.) THE facts giving rise to the filing of this criminal original petition as stood exposited from the records could be portrayed thus: it so happened that the respondent, food Inspector on 26. 3. 2002 went to the shop qf the accused and collected samples viz. , 180gm (200 ml) of Dalda vanaspathi. According to the Food Inspector, the label should contain anyone of the captions found set out under Rule 32 (i) of the Prevention of Food adulteration Rules, 1955 and it is extracted hereunder for easy reference:

(3.) HOWEVER, his contention was that the actual label found on that Vanaspathi packet was as follows: "best BEFORE WITHIN 6 MONTHS from THE DATE OF PACKAGING"