GURSHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 2-2-1981 of the Chief Judicial Magistrate, Faridkot. whereby he charged the petitioner, District Manager of the Punjab State Civil Supplies Corporation Limited, hereinafter referred to as the Punsup, at Faridkot. along with Shakti Kumar, a salesman of the Punsup shop located at Kotkapura, for the offences under Section 16 (1) (a) (i) read with Section 7 of the Prevention of Food Adulteration Act. hereinafter referred to as the Act.

(2.) THE charge framed by the trial Magistrate against the petitioner is in the following terms;

(3.) BEFORE embarking upon a consideration of the submission advanced by Mr. Majithia, a few relevant facts deserve notice in the light whereof his submission is to be appreciated: Punsup is registered under the Indian Companies Act. It has established shops in the entire State for supplying essential commodities and as an organisation, at the district level, is headed by a District Manager. At the shop level, the salesmen effect the sales.