SATYAVAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under section 401 of the Code of Criminal Procedure vide which the order of February 10, 1992, passed by the Chief Judicial Magistrate, Jind, thereby dismissing the petition for summoning the manufacturer has been challanged.

(2.) GOVERNMENT Food Inspector, Jullana, on August 28, 1990, purchased three packets of edible Birla Common Salt from Ram Kumar accused. When the sample of the commodity was analysed by the Public Analyst, it was found to be adulterated inasmuch as the iodine content fell below the minimum specified 15.0 PPM at retail level. The Food Inspector filed a complaint against Ram Kumar, etc.

(3.) THE petitioner moved an application before the learned Magistrate praying that he had purchased the commodity from the manufacturer, M/s Magnum India Corporation, a marketing house of Birla (Temple) Salt, G-79, Main Vazar Laxmi Nagar, New Delhi, and therefore the said manufacturer be also summoned to face the trial. The learned Magistrate vide order February 10, 1992 dismissed the said petition. Feeling aggrieved, the petitioner has challenged the said order by way of this criminal revision petition.