DAVID JOSEPH Vs. FOOD INSPECTOR

JUDGEMENT

(1.) Animadverting upon the order dated 10.10.2006 passed by the Judicial Magistrate, Sathyamangalam, this criminal revision case is focused.

(2.) The long and short and the epitome of the germane facts absolutely necessary for the disposal of this criminal revision case would run thus: The Food Inspector lodged the complaint with the Magistrate. From the records it could be understood that the Magistrate intended to follow the warrant procedure as contemplated under Chapter XIX-B of Cr.P.C.

(3.) The point for consideration is as to whether the procedure followed by the Magistrate is perverse and not in accordance with law and whether there is any illegality in the Judgment of the lower Court.