RAVINDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment both the petitions namely Criminal Miscellaneous Nos. 1567-M of 1989 and 1568-M of 1989 can conveniently be disposed of together. Common question is involved in both the petitions but for sake of facility facts are being mentioned of Criminal Misc. No. 1567-M of 1989.

(2.) RAVINDER Kumar and Smt. Kaushalya Devi petitioners have filed an application under Section 482 of the Code of Criminal Procedure for quashing the order dated 29.10.1988 passed by the Chief Judicial Magistrate, Karnal. By virtue of the impugned order, the learned trial court had summoned the petitioners as accused.

(3.) DURING the course of trial, the learned Chief Judicial Magistrate, Karnal considered the application filed by the complainant in exercise of the powers under Section 29-A, of the Prevention of Food Adulteration Act. The manufacturer namely Ravinder Bottling Company was summoned as accused. The petitioners were partners of the same. Notices were issued to them. Hence, the present petition was filed seeking quashing of the order by virtue of which the petitioners were summoned as accused.