RANJU SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) RANJU Sharma petitioner has come to this Court in this petition under Section 482 Cr.P.C. for quashing of the proceedings pending in the Court of CJM, Karnal, on the basis of the complaint for offence under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act.

(2.) THE petitioner is being prosecuted on the basis that on May, 20 1984, a sample of the milk was drawn, which on analysis was found to be deficient in milk fat; the same being 5.4% against the standard of 6%.

(3.) THE learned counsel has urged that the petitioner has been deprived of his defence by the two samples having been found broken and it was the duty of the authorities under the Act to keep the sample intact.