HARBANS LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition for quashing the complaint dated November 18, 1992 (Annexure P4).

(2.) BRIEFLY , the facts of the case are that the petitioner is a milk vendor. On September 17, 1987 the Food Inspector took a sample of buffalo milk from a person, namely, Harpinder Singh, who was allegedly working for the petitioner. The sample was sent to the Public Analyst, Chandigarh, who vide report dated October 14, 1987 opined that the sample did not conform to the prescribed standard.

(3.) THE complaint was presented for the framing of the charge. The counsel for the accused contended before the Addl. Chief Judicial Magistrate, Sangrur, that the sanction was granted only in the case of Harpinder and no sanction was granted in the case of the petitioner. Hence, no case was made out against the present petitioner.