HINDUSTAN LEVER LIMITED Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is a petition filed under Section 482 of CrPC praying for quashing order dated 01.09.2006 passed by learned Chief Judicial Magistrate, West Tripura, Agartala in Case No. C.R. 2066/2006 whereunder cognizance has been taken under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954(for short, PFA Act).

(2.) I have heard learned senior counsel, Mr. B.R. Bhattacharji and learned senior counsel, Mr. P.K. Biswas, assisted by learned counsel, Mr. J. Roy Chowdhury and learned counsel, Mr. P. Majumder respectively for the petitioner and learned P.P., Mr. A. Ghosh for the State respondent, i.e. the respondent No.1 and learned counsel, Mr. K.K. Pal for respondent No.2, i.e. the complainant.

(3.) Short fact for disposal of the present petition may be stated thus: