SANJAY KUMAR PARIDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this petition under Section 482, Cr.P.C., the petitioner Sanjay Kumar Parida has sought to challenge the order dated 27.8.2007 passed by the learned S.D.J.M., Nayagarh in 2 C.C.No. 33 of 2007, by which cognizance of the offence under Section 16(a)(i) & (ii) of the Prevention of Food Adulteration Act and Rules was taken.

(2.) Mr.S.K.Mishra, learned counsel for the petitioner submitted that the report of the Public Analyst, in particular, report No.12/07 (Dabur Honey) reveals that the article is adulterated vide result No.6. The result No.6 is quoted hereunder:

(3.) Mr.A.K.Mishra, learned Addl. Government Advocate, on behalf of the State, on the other hand, submitted that on the raid conducted on the petitioner s premises, three samples have been drawn in respect of Besan, Honey (Dabur) and Biscuits and all the three items were sent to Public Analyst for testing and the Public Analyst gave reports on 5.2.2007 bearing Report No.11/2007 in respect of Besan, Report No.12/2007 for Honey (Dabur) and Report No.13/2007 for Biscuits.