M GOPAL REDDY Vs. CHOGALAL BANDARI

JUDGEMENT

(1.) This is an application filed under Section 482 Cr. P. C. to quash the orders of the Additional Judicial First Class Magistrate, Adoni passed in Crl M. P. No. 496 of 1984. The learned Magistrate in that petition directed a joint trial of C. C. No. 145 of 1983 and C. C.No. 119 of 1983. The facts that led to this petition are as follows :

(2.) In C. C. No. 119/83 the District Food Inspector, Zone II, Kurnool filed a complaint against one N. Mutha- nna A-1 and M/s. K. C. Bandari Brothers A-2 for the offence punishable under Section 16 (1) (1A), Section 7, and Section 17 (1) (b) read with Section 2 (1) (a) (b) and (j) of the Prevention of Food Adulteration Act.

(3.) In C.C. No. 145/83, the Food Inspector. IV Division, Adoni Municipality filed a complaint against two firms and their proprietors Lev, A-1 to A-4 for the offences punishable under Section 16 (1) and Section 7 read with Section 2 (la) and (j) of the Prevention of Food Adulteration Act.