ASHOK M. HARIJAN Vs. STATE OF GOA

JUDGEMENT

(1.) By way of the Petition No.898/2025/(F), the Petitioners have questioned the order taking cognizance dtd. 28/3/2022 passed by J.M.F.C., Vasco arising out of a private criminal complaint bearing No.AOA/4/2022/C filed by the Directorate of Food and Drug Administration. The Petitioners in the said Petition are Accused Nos.2 to 8 in the aforesaid complaint.

(2.) By way of the Petition No.240/2026/(F), the Petitioner has questioned the order taking cognizance dtd. 28/3/2022 passed by J.M.F.C., Vasco arising out of a private criminal complaint bearing No.AOA/4/2022/C filed by the Directorate of Food and Drug Administration. The Petitioner in the said Petition is Accused No.1 in the aforesaid complaint.

(3.) The designated officer and the Food Safety Officer, Directorate of Food and Drugs Administration, State of Goa, respectively are arraigned as Party Respondents.