GOGULMUDI PRAKASH RAO Vs. STATE OF M.P

JUDGEMENT

(1.) BY this application under Section 482 of Cr.P.C the petitioner, who is accused No.5 in criminal case no.365/2011 is praying for quashment of, pending before the Court of Chief Judicial Magistrate, Neemuch, for committing the offence under Sections 7 (1) (I), 7 (1) (iii) & Rule 50 (1) of the Prevention of Food Adulteration Act, 1954, on the ground that accused No.4 M. Ganpati Subramaniam son of K. Bala Subramaniam, accused No.6 Konuru Venkat Kishore and accused No.7 Surendranath Guha, filed an application under Section 482 of Cr.P.C vide M.Cr.C.No.3908 of 2011, which was allowed by order dated 8.8.2011. Order dated 8.8.2011 is relevant which reads as under : -

(2.) CONSIDERING the fact that the petitions preferred by other Directors of the company, which have already been allowed by order dated 8.8.2011, on the ground that sanction was accorded after expiry of the shelf life of the products, prayer for quashment of Criminal Case No.365/2011 against the present petitioner is allowed in the light of order dated 8.8.2011 passed in M.Cr.C.No.3908 of 2011.

(3.) IN the result, the petition filed by the petitioner is allowed to the extent as indicated herein above.