MAHESH RAMCHANDRA JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Vashi for the petitioners and A. P. P. for the State. The Petition is for quashing the charge sheet filed against the petitioners under sections 270-273, 337 r/w 34 of the Indian Penal Code.

(2.) PETITIONER No. 1 is the owner of Medical shop known as Rabodi Medicals and retail salesman of milk powder known as Nestle Lactogen. Petitioner No. 2 is the wholesaler and distributor of products Nestle India Ltd.

(3.) THIS charge sheet against the petitioners was filed on the basis of complaint of one Janardan Balkrishnan that on 2-8-1994 he purchased a tin of Lactogen Milk Powder for his daughter from the shop of petitioner No. 1 and when the milk was given to the daughter it was found that it contained glass pieces which injured and harmed her.