INDRANATH ROY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal forthwith by the consent of learned advocates for the parties.

(3.) In this criminal application, filed under Sec. 482 of the Code of Criminal Procedure, the applicants, who have been arrayed as accused nos. 4 to 7 in a criminal proceeding bearing Summary Criminal Case No. 2347/2015 for the offences punishable under Ss. 3(1) (zz)(iii) and (x) read with Ss. 26(2)(i), 27(1), 27(2)(c) punishable under Ss. 59 and 66 of the Food Safety and Standards Act, 2006 (hereinafter referred to as "the Act of 2006" for short), pending on the file of learned Additional Chief Judicial Magistrate, Nagpur, have prayed for quashing and setting aside the proceeding against them.