DHARAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) relates to quashment of complaint dated 25-11-1982, Annexure P/1, filed against the petitioner under Section 7 read with Section 16 (1)(a) (i) of the Prevention of Food Adulteration Act (hereinafter referred to as the Act) as well as the impugned order dated 10-12-1987, Annexure P/3, passed by the Judicial Magistrate Ist Class, Jagadhari, whereby, the petitioner had been ordered to be tried under Section 7 read with Section 16 (1)(a) (i) of the Act.

(2.) IN brief facts relevant for the disposal of this petition are that on 14-10-1982, at 1 P.M., Rain Singh, Government Food Inspector, District Ambala, inspected the premises of the petitioner at main Bazar, Bilaspur and found that the petitioner had about 70 kgs. of iodized edible salt meant for sale in his possession. The sample of salt was duly taken. One of the bottles containing sample was sent to the office of the Public Analyst along with memorandum in form VII in sealed cover As per report of the Public Analyst the contents of the said sample were in contravention of Food (Health) Authority notification No. 3/14-2 PH-79/5898 dated 10-5-1979.

(3.) THE learned counsel for the parties were heard.