P GOPALAKRISHNA Vs. FOOD INSPECTOR

JUDGEMENT

(1.) This is an application to quash the proceedings in C.C. No. 67 of 2008 on the file of the Additional Judicial First Class Magistrate, Bobbili, registered under Sections 16(1)(a)(i), 7(i), 2(ia)(m) of Prevention of Food Adulteration Act, 1954 (for short the "Act")

(2.) The facts of the case in nutshell reads as follows:

(3.) Now the point for consideration is whether there are any grounds to quash the proceedings and whether the accused are entitled for discharge?