OM PARKASH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of the complaint and the resultant proceedings pending in the Court of Judicial Magistrate Ist Class, Dasuya under the Prevention of Food Adulteration Act, 1954.

(2.) ON 10.11.1993, Food Inspector took a sample of 'Raja Vanaspati' from one Krishan Singh. After dividing the sample into three equal parts, one of the parts was sent to the Public Analyst for analysis. The Analyst gave the report on 13.11.1993. The relevant extract of the same is as under :-

(3.) IN view of the above, petition is allowed. Proceedings pending before the trial Court on the basis of the complaint-Annexure P-2 are hereby quashed. No costs. Petition allowed.