FOOD INSPECTOR Vs. D. BUTCHAPPA

JUDGEMENT

(1.) In the decision reported in State of Maharashtra Vs. Jamaluddin and others, 1980 (1) FAC 171, it was held that permitted dyes are allowed to be used in flavouring agents like 'Pan Masala' and 'scented chatni and it is no offence. Following the said judgment in this case also, the learned Magistrate acquitted the accused. I do not see any ground to interfere with the same. The Criminal appeal is dismissed. Appeal not allowed.