ASHUTOSH BHAILAL RAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure seeking quashing and setting aside the prosecution initiated by the respondent against the applicants. The criminal proceedings, which are sought to be challenged are pending in the Court of Judicial Magistrate First Class at Navapur, Dist.Nandurbar. The process was issued by the Court for 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 (For the sake of brevity, hereinafter referred as 'the Act').

(2.) The applicants are the Directors of the company M/s.Ruchi Soya Industries Ltd. The said company is engaged in the business of manufacturing of edible oils. The company is duly registered under the Companies Act.

(3.) The brief facts as alleged in the complaint are as follows: