R.K. AGARWAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) R .K. Aggarwal who is a partner of M/s. Hari Chand Siri Gopal, Noida (U.P.) by means of this petition under Section 482 Cr.P.C. seeks quashing of the order dated February 13, 1992 passed by JMIC, Tohana.

(2.) THE prosecution had been launched for offence under Section 7/16 of the Prevention of Food Adulteration Act against Jagdish Chand alias Jagdish Rai as he had been found in possession for sale Mayur Pan Masala, and a sample of this article having been obtained by Food Inspector was sent for examination and having been found adulterated, the prosecution was launched.

(3.) THE learned Magistrate appears to have acted under Section 20-A the Act. This Section reads as follows :-