HINDUSTAN LEVER LIMITED REPRESENTED BY NOMINEE Vs. STATE REPRESENTED BY FOOD INSPECTOR KURNOOL DISTRICT

JUDGEMENT

(1.) BOTH petitions are filed by the petitioner/ Accused No.4 to quash the proceedings in C.C.No.287 of 2006 on the file of the Court of Judicial First Class Magistrate, Pathikonda and in C.C.452 of 2007 on the file of the Court of II Additional Judicial First Class Magistrate, Machilipatnam, Krishna District.

(2.) THE petitioner/Accused No.4 was prosecuted for an offence under Section 16 (1) (a)(i), 7(i) and 2(ia)(m) of the Prevention of Food Adulteration Act,1954 ( for short "the Act").

(3.) THE petitioner herein is the manufacturer and prosecuted for violation of the provisions of the Act as the "dalda" was taken as a sample in C.C.No.287 of 2006 from the stockist, who is Accused No.1 and mixed fruit jam of "Kissan brand" manufactured by the petitioner was taken as sample from Accused No.1 in C.C.No.452 of 2007 along with the persons who sold and supplied the stock. The petitioner is the manufacturer and consequently prosecution was filed.