KONDA SURYANARAYANA Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in Calendar Case No. 18 of 2002 on the file of the Judicial Magistrate of First Class, Yemmiganur.

(2.) The petitioners herein were prosecuted for the offences punishable under Sections 16 (1) (a) (i), 7 (i) and 2 (ia) of Prevention of Food Adulteration Act, 1954 and Rule 50 of Prevention of Food Adulteration Rules, 1955.

(3.) The allegation against the petitioners is that when they kept for sale the Dalda original Wanaspathy in their shop the Food Inspector took samples and sent for analysis and the analyst opined that the red units shall not be lighter than 2.0 red units in 1 cm cell, but the sample contained red units of 1.4 and therefore the sample does not conform to the red units in respect of Baudouin's test for sesame oil and therefore adulterated.