ABDUL KARIM Vs. STATE

JUDGEMENT

(1.) No authority has been shown to ms that tobacco is food. On the other hand the Learned Counsel for the Applicant showed to be a commentary by Sri J.P. Gupta, 4th Ed. on Law of Prevention of Adulteration of Food in India that tobacco is not an article of food. Under these circumstances, I allow this a and quash the complaint Under Sec. 7/16 of the Prevention of Food Adulteration Act pending in the court of A.S.D.M., Kerakat, Distt. Jaunpur against the Applicant.