B BHASKAR Vs. STATE OF A P

JUDGEMENT

(1.) THIS criminal petition is filed by the petitioners/accused under Section 482, Cr. P. C. seeking to quash the proceedings in C. C. No. 23 of 2005 on the file of the VII Metropolitan Magistrate at Chudibazar, Hyderabad, on the" ground that they are deprived on sending the second sample to the public analyst for analysis.

(2.) HEARD the learned Counsel for the petitioners and the learned Additional public prosecutor appearing for the respondents.

(3.) PETITIONER No. 1/a1 is the Managing Director of M/s. Vasundara Food and beverages, who is petitioner No. 2/a2. The Food Inspector seized 12 sealed pouches of Rich Packaged drinking water from the premises of the said company and the samples of Rich Packaged drinking water (packets) were found to contain Colliforms and moulds. Thus, the water was found to have been adulterated.