RUPESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A. G. A. for the State.

(2.) Since the facts of the case are not in dispute this application is being disposed of finally with the consent of learned counsel for the parties at this stage.

(3.) It is indisputed that the date on which the impugned complaint against the applicant was filed The Food Safety and Standards Act, 2006 had been enforced and hence the complaint filed against the applicants by opposite party no. 2 under The Prevention of Food Adulteration Act was not maintainable. It is further not in dispute that the applicants' premises was raided on 25.4.2011 and the complaint was filed against them on 27.6.2011 under Section 7 / 16 of Prevention of Food Adulteration Act in the Court of A. C. J. M., Ist, Mirzapur and cognizance was taken by the court below vide order dated 27.6.2011.