KUMAR MANGLAM Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD by consent.

(2.) THE prosecution lodged a criminal complaint before the learned Special Judicial Magistrate. (Prevention of Food Adulteration Act,) Indore for prosecution of applicants and other co -accused persons under the above -mentioned offences.

(3.) BEING aggrieved of the initiation of criminal prosecution against the applicants, the applicants preferred this application for quashment of the above criminal prosecution on the ground that there is no allegation in the complaint itself so as to justify the implication of the present applicants and initiation of criminal prosecution.