A P GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) THIS application under Section 482 Cr. P. C. relates to the violation of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act ). The applicant A. K. Gupta is the In-charge Quality control and applicant Dr. R. K. Singh is the General Manager of the Firm feeder Balancing Dairy, Ram Nagar, Varanasi.

(2.) THE prosecution was launched against them'for manufacture and sale of milk products like Ghee, Paneer and Skimmed Milk without licence as provided in Section 7 of the Act. Read with Rule 50 framed under the Act.

(3.) HEARD Sri G. D. Mishra, learned Counsel for the applicants and Sri R. S. Maurya, Additional Govt. Advocate for the State.