ANOOP KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the revisionist and learned AGA for the State.

(2.) This revision is directed against the order dated 8.6.2011 passed by A.C.J.M.-I, Shahjahanpur in Case No. 797 of 2011, State v. Anoop Kumar Gupta, under Section 7/16 Prevention of Food Adulteration Act, P.S. Powayan, District-Shahjahanpur, whereby the cognizance was taken by the Magistrate and the revisionist was summoned to face trial.

(3.) A sample of paneer was taken by Food Inspector from the revisionist for analysis by the Public Analyst. The sample was found adulterated as the milk fat in paneer was found to be below the prescribed standard. A complaint was filed by the Food Inspector after obtaining the sanction from the local health authority. Learned Magistrate took cognizance and summoned the accused.