PANKAJ KESHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE revisional application under Section 401 read with Section 482 of the the Code of Criminal Procedure is directed to quash the Special case No. 4 of 2006 arising out of domjur Police Station Case No. 102 of 2005 dated 22. 4. 2005 under Section 5,7, 16 and 17 of the Prevention of food Adulteration, 1954.

(2.) IN this case, charge-sheet is already submitted against the petitioners.

(3.) IN view of the direction passed by this Court on earlier occasion, learned Advocate for the state, produced the Case Diary. From the copy of f. I. R. available in the Case Diary, it appears that Inspector of Police, D. O. II, Lodged an information before the Domjur Police Station. In terms of section 154 of the Code of Criminal procedure for Adulteration of Edible oils of various types. On receipt of F. I. R. the case being Crime Case No. 102 dated 22. 4. 2005 was registered at Domjur Police Station and investigation was conducted by the Police.