ADHIRAJ SAREEN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS application is filed under section 482 of CrPC for quashing and setting aside the proceeding in Criminal Case No. 17365/2010 pending before learned JMFC at Indore.

(2.) THIS criminal proceeding arises out of complaint filed by the Food Inspector, Food and Drug Administration, District - Indore on 19.11.2010 under section 7(i) of Prevention of Food Adulteration Act, 1954, Rule 50(1) of the Rules framed under the Act, 1955 and also for violation of section 7(v) and sections 16(1 )(a)(i)(ii) of the Food Adulteration Act.

(3.) ACCORDING to the facts giving rise to this application are that on 2.2.2010, Food Inspector conducted inspection in the premises of M/s. Bunge India Private Limited situated at 75 -76, SK -1 Compound, Dewas Naka, Indore. In the premises, one Ritesh Mehta, who is arraigned at serial No. 1 of the complaint as accused, was found by the Food Inspector and he introduced him to be a Depot Manager of the company. The licence for storing the food items was demanded by the Food Inspector which was not produced and subsequently, the Food Inspector purchased three packets of mustered oil and completed formalities for sending the samples of oil to the laboratory.