V.K. TRADERS Vs. STATE OF U.P.

JUDGEMENT

(1.) As both the two revisions mentioned above have been filed against the same order, they are being decided by the present common judgment.

(2.) By the impugned order, the learned ACJM-I, Shahjahanpur has taken cognizance of the offence and has issued summons against the present two revisionists and another to face trial.

(3.) The brief facts of the case are that on 25.5.2008 respondent-Manoj Kumar Tomar, Food Inspector of district Shahjahanpur seized bottles of Non Alcoholic Carbonated Water prepared by M/S Priya Drinks, revisionist, from the shop of Rafi Mohammad, co-accused. These bottles were duly sealed and were sent to the public analyst. By his report dated 5.7.2008, the sample was found to be adulterated. The other revisionist M/S V.K.Traders is the stockist and the wholesaler of the drinks in question.