MANJEET PAL SINGH BATH Vs. STATE

JUDGEMENT

(1.) ACCUSED No. 2 Manjeet Pal Singh Bath has filed this petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for quashing criminal complaint No. 24 dated 9.2.2010 (Annexure P3) filed by the respondent -State through Government Food Inspector (GFI) under Sections 7/16 of the Prevention of Food Adulteration Act, 1954 (in short 'the Act') and Rule 50 of the Prevention of Food Adulteration Rules, 1955 (in short 'the Rules') and summoning order dated 9.2.2010 (Annexure P4). Case of the prosecution is that GFI inspected the premises of Four Seasons Resort where accused No. 1 Amrik Singh was found present. It was disclosed by him that he was Manager of the Resort whereas accused No. 2 petitioner is Managing Director of the Resort. Accused No. 1 was having Cotton Seed Oil. Its sample was taken by GFI. The sample on analysis was found to be adulterated. The accused were also not having any licence for running the Resort for food articles.

(2.) I have heard the learned counsel for the parties and perused the case file.

(3.) I have carefully considered the aforesaid submissions but the same cannot be accepted at this stage.