LATABEN D SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application filed under section 482 of the Criminal Procedure Code.

(2.) The applicants seek quashing of process issued against them by learned Judicial magistrate (F. C.), Taloda (District Dhule) in a criminal case bearing R. C. C. No. 159 of 1996.

(3.) According to the applicants, they are unconcerned with the sale of adulterated toasts and they are not liable for prosecution. They further alleged that they are not responsible and incharge of conduct of business of accused No. 22, namely, "shri. Manila Griha udyog Lijjat Papad, Valod". They asserted that the complaint does not disclose any offence against them and, therefore, no process could have been ordered to call upon them to face the prosecution. They claim to be mere labourers working in the Association which is a Public trust. They contended that they are not vicariously liable, in any manner, under section 17 (l) (a) of the Prevention of Food Adulteration act.