SHEKHAR BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the Applicants - orig.accused Nos.1 to 9 and the learned APP for Respondent Nos.1 to 3.

(2.) THE applicants are seeking quashing of C.C. No.116/SS/2007 which is pending before the learned Metropolitan Magistrate, 27th Court, Mulund, Mumbai. THE said case is under Section 33 of the Standards of Weights and Measures (Enforcement) Act, 1985 read with Rule 33 thereunder.

(3.) THE above position is also reiterated in the case of N.Rangachari vs. Bharat Sanchar Nigam Ltd. reported in 2007 (5) SCC 108. Again in the case of Everest Advertising Pvt. Ltd. vs. State, Govt. of NCT of Delhi and Ors. reported in 2005 (5) SCC 54, this Court relying on S.M. Pharmaceuticals (supra) and Saroj Kumar Poddar vs. State (NCT of Delhi) and Anr. reported in 2007 (3) SCC 693 on the question of the liability of the company official held that: