MANIKRAO GULABRAO PACHPUTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . With the consent of the parties, Rule is made returnable forthwith. Heard Shri R.R. Mantri, learned counsel for the applicants, Shri V.D. Godbharle, learned Additional Public Prosecutor for respondent nos. 1 and 2 and Shri Dilip B. Rode, learned counsel for respondent No. 3.

(2.) THE present application is filed before this court with a prayer that by invoking inherent powers of this court the proceedings bearing S.T.C.C. No. 364 of 2008, pending on the file of Judicial Magistrate, First Class, Shrigonda, District Ahmednagar be quashed and the applicants be discharged from the offences under Sections 7(i) r/w Section 2(ia)(a), 2(ia)(m) punishable under Sections 16 and 17 of the Prevention of Food Adulteration Act, 1954.

(3.) THE applicants appeared before the learned Magistrate. Initially, an application for discharge was moved by the present applicants and others before the learned Magistrate. The said application is at Exh. 97. The said application was rejected by the learned Judicial Magistrate, First Class, Shrigonda on 30.9.2013.