PRAHLAD GATTANI Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code'), has been moved for having the proceedings, pending as Criminal Case No. 7619/11 before Shri Sanjay Singh, JMFC, Jabalpur, quashed.

(2.) IN that case, cognizance of the offences punishable under Section 7 (i) and (v), Rule 32 (b) (2) (v) of the Prevention of Food Adulteration Rules, 1955 read with Section 16(1) (a) (i) and (ii) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the 'Act'), has been taken upon a complaint filed by Amrish Dubey, Food Inspector, on behalf of respondent-State to the effect that the sample of Crosse and Blackwell (Snack Dressing) Tomato Ketchup (for brevity 'Ketchup') manufactured by respondent No. 5, M/s Nestle India Limited and stored for sale by petitioner No. 1, the proprietor of M/s Ratan Sales in its shop located at 12, Gujarati Colony, Jabalpur, was found to be adulterated.

(3.) FOLLOWING facts are not in dispute :--