SHRI MILAN ANANDAN Vs. STATE OF U.P. THUR. ITS PRINCIPAL SECRETARY HOME,UTTAR PRADESH GOVERNMENT, LUCKNOW

JUDGEMENT

(1.) Heard Shri Navin Sinha, learned Senior Advocate appearing for the petitioners, Shri Shiv Nath Tilhari, learned Additional Government Advocate and perused the record.

(2.) Instant petition under section 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings of Complaint Case No. 956 of 2009, State Vs. M/s Daily Food Products and others under sections 7 and 16 of the Prevention of Food Adulteration Act, 1954, (hereinafter referred to as the ''Act') pending in the court of Additional Chief Judicial Magistrate-1st, Gonda.

(3.) According to the prosecution, on 4.2.2009 Food Inspector, Gonda conducted a raid at I.T.C. Chaupal Sagar Store and inspected the said store in presence of the Store Incharge, Deepak Pandey. Licence No. QDR-99/2008-2009 was produced by the seller, which was issued in the name of Milan Anandan, son of A.K.Anandan, 3-4, Shalimar Apartment, Prag Narian Road, Lucknow. Store Incharge informed that Shri A.K. Anandan is the nominee of I.T.C. Chaupal Sagar Haripur.