TARSHAM CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is petition filed by Tarsham Chand invoking Section 482 of the Code of Criminal Procedure seeking quashing of complaint filed under Section 7 read with Section 16(1) of the Prevention of Food Adulteration Act, 1954.

(2.) IT has been alleged that a complaint has been filed against the petitioner which is pending in the Court of Chief Judicial Magistrate, Ambala, with respect to being in possession of adulterated Ajwain in his shop. The sample was taken on 29.7.1986 and it was reported that it contained extraneous matters. It did not comply with the prescribed standard. The complaint was filed in court on 12.9.1986.

(3.) BY virtue of the present petition, it is contended firstly that there has been inordinate delay and no speedy trial and secondly that the Presiding Officer could not keep changing the case from warrant case to summary case and again from summary case to warrant case from time to time.