K V RAMAMURTHI Vs. FOOD INSPECTOR THIRUVANNAMALAI MUNICIPALITY

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure to quash the proceedings in C.C. No. 184 of 1984 on the file of the Sub Divisional Judicial Magistrate, Tiruvannamalai.

(2.) The Food Inspector attached to Tiruvannamalai Municipality, at 10.00 a.m. on 23-2-1984 inspected the premises at No. 3 Kammals Street Tiruvannamalai where Gemini Tata Dust was stored for sale. At that time A3 the Manager was present. A1 and A2 are partners and A4 is the selling agent and A5 is the manufacturer of Gemini Tata Tea Dust. During inspection the Food Inspector found that 150 cases of Gemini Tata Tea Dust were stored for sale in the premises. He verified the Bill issued by A4 to M/s P.V.R.J. and Co. Tiruvannamalai. Besides, he also verified the label on the caskets. Such verification revealed the following defects :-

(3.) For all these violations the Food Inspector laid a complaint'before the Court below. On receipt of the process, the petitioners-accused came forward with this application challenging the legality of the proceedings initiated against them in the Court below.