PRATAPRAO PUNJARAM DEOSARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE taken up for final hearing with the consent of the parties.

(2.) HEARD Shri Laghate, learned Counsel for the applicant, Mr. Ahirkar, learned A. P. P. , for respondent No. 1 and Mr. Patil, learned Counsel, for respondents No. 2 to 4.

(3.) BOTH these applications involve common question of law and facts and they are being disposed of by this common judgment. In both these applications, the inherent power of this Court is sought to be invoked under section 482 of the Code of Criminal Procedure for quashing the prosecution of the applicant for the offences punishable under section 7 (1) read with section 16 (l) (a) (ii) and section 16 (l) (a) (i) read with section 7 (1) and read with Rule 50 of the Prevention of Food Adulteration Act and Rule (for short the Act and the Rule ).