STATE OF M P Vs. PUKHRAJ MOOLCHAND

JUDGEMENT

(1.) THIS case conies up before me on a report submitted by the Additional Sessions Judge Rajnandgaon recommending that the proceedings under Section 16 (1) (a) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act) pending against the present non-applicant, be quashed.

(2.) THE non-applicant is being prosecuted in the Court of the Magistrate First Class Rajnandgaon for keeping for sale adulterated edible oil on his shop.

(3.) AN objection was raised by the accused that there being no valid sanction for his prosecution under Section 20 (1) ot the Act, the proceedings against him are entirely without jurisdiction. Section 20 (1) of the Act runs as under:--