SURESH CHAND CHAURASIYA Vs. STATE OF M P

JUDGEMENT

(1.) The applicants have preferred the present petition under Section 482 of the Cr.P.C. against the order dated 03.11.2010 passed by 10th Additional Sessions Judge, Gwalior in Criminal Revision No. 509/2010, whereby the revision was dismissed and order dated 19.08.2010 passed by the JMFC, Gwalior in Criminal Case No. 6257/2006 was maintained in which charges of offence under Section 7/16 of the Prevention of Food Adulteration Act (in short "P.F. Act") were framed against each of the applicant. The applicants have also challenged the order dated 19.08.2010 passed by the JMFC, Gwalior.

(2.) Facts of the case, in short, are that the respondent- Food Inspector had lodged a criminal complaint against the applicants and other accused persons that on 27.02.1992 at 05:00 PM, he inspected the shop of applicant No. 3 Shankarlal and sons and inspected the sealed packets of Bhola Chhap Jafrani Patti Tobacco having 50 gm tobacco in each packet and thereafter the proceeding of seizure was started. Sample was sent for analysis and thereafter getting the report from Public Analyst, the complaint was filed. The trial Court has framed the aforesaid charges vide order dated 19.08.2010.

(3.) I have heard the learned counsel for the parties.