LAWRENCE AND MAYO Vs. S A CHAUDHARI

JUDGEMENT

(1.) HEARD the learned counsel for the applicants-original accused and the learned APP for the State.

(2.) '' The applicants are seeking quashing of Complaint No.1356/SS/2005 which is pending before the learned Addl. Chief Metropolitan Magistrate, 24th Court, Borivali, Mumbai.

(3.) '' It is further submitted that the sun glasses and frames received by them are not necessarily supplied in an individual case or pouch. The sun glasses sold by the purchasers are therefore, placed in cases or pouches procured separately by the petitioner. Before sale to the consumers the sun glasses or frames are not sealed and/or not packed in the absence of the consumers. The sun glasses are kept on open display for sale and are not put in cases in the absence of the customer.