BRIJ MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under section 482, Criminal Procedure Code, for quashing the order passed by the Chief Judicial Magistrate. Ambala. dated June 8,1987, allowing the application of the complainant for additional evidence.

(2.) A complaint under section 16(1) of the Prevention of Food Adulteration Act was pending against the petitioner in the Court of Shri R. C. Bansal, Chief Judicial Magistrate, Ambala.

(3.) AFTER close of the prosecution evidence it was fixed for arguments on April 3, 1987 when the application was made by the complainant. A plea had been taken by the defence stating that there was no -compliance of rule 7(3) of PFA Rules and further plea had been taken that the Prosecution had been launched late. The complainant prayed that be wants to disprove the same by the additional evidence. The learned Judicial Magistrate vide his order dated June 8, 1987, allowed the complainant to produce certain documents through a clerk of local Health Authority as additional evidence.