R. SUBRAMANIUM Vs. STATE OF M.P.

JUDGEMENT

(1.) 1. I Invoking extraordinary jurisdiction of this Court under section 482 of the Code of Criminal Procedure, petitioner has filed this petition for quashing the proceedings in Criminal Case No. 337/02 pending in the Court of JMFC, Seoni, for an offence punishable under section 7/16 of the Prevention of Food Adulteration Act (hereinafter referred to as the 'Act').

(2.) FACTS leading to filing of this petition succinctly narrated are thus: A complaint for an offence punishable under section 7/16 of the Act was filed against the petitioner and four other persons. The case of the prosecution is that on 25.6.1993, respondent No.2 Food Inspector, Seoni, lifted a sample of Flora Sunflower oil from the shop of Girdharilal Khemka. On analysis, this oil was found to be adulterated. The article in question was manufactured by Lipton India Limited. At the relevant time, Chandra Kant Pisse, accused No.5, was the Branch Manager of Lipton India Limited, Nagpur Branch. At that time petitioner was posted as Commercial Manager of this Branch. It was the Nagpur Branch which supplied the oil in question.

(3.) I have heard Shri Surendra Singh, learned senior counsel with Shri Jagat Sher Singh for the petitioner and Shri Pramod Choubey, learned Government Advocate for the State.