GLAXO INDIA LIMITED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these Criminal Revisions were heard and allowed by order dated 21.8.2002 for the reasons to be recorded later on and accordingly the reasons for allowing those revisions are stated as follows:

(2.) Both the Criminal Revisions have been presented by the petitioner under Section 482 Cr.P.C. praying for quashing of all the proceedings initiated against the petitioner in the Court of Chief Judicial Magistrate at Guwahati as well as at Jorhat.

(3.) Criminal Revision No.308/93 has been directed against the initiation of the criminal proceeding in case No.l661(c)/ 90 in the Court of Chief Judicial Magistrate, Kamrup Guwahati on the basis of a complaint lodged by Food Inspector, Kamrup, Guwahati, Respondent No.3 under the provisions of Prevention of Food Adulteration Act, 1954 (for short 'the Act') and Prevention of Food Adulteration Rules, 1955 (for short 'the Rules') framed thereunder and subsequent issuance of the notice against the Petitioner.