G LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) This revision is directed against the order passed by the lower Court dismissing the application filed by the petitioners, accused Nos. 2 and 3 praying for discharge under Sections 204 and 242 (2), Cr. P.C.

(2.) The counsel for the petitioners has raised several points objecting to the jurisdiction of the lower Court as well as maintainability of the complaint.

(3.) After hearing the parties, I am of the view that the proceedings initiated by the Food Inspector should be quashed on the sole ground that there is no sufficient material as against the petitioners, accused Nos. 2 and 3, to file a complaint under the relevant provisions of the Prevention of Food Adulteration Act.