SIRI RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) - This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') has been filed by Siri Ram (petitioner) seeking the quashing of order dated 23.5.1986 (Annexure P-1) and the order dated 5.2.1988 (Annexure P-2) passed by Sub Divisional Judicial Magistrate, Kaithal.

(2.) ON 29.8.1984, M.R. Sharma, Government Food Inspector, Kaithal (hereinafter referred to as 'the complainant') in the area of New Sabzi Mandi, Kaithal, took a sample of coloured sweet Golian (toffees) from Siri Ram (petitioner). On receipt of the report of the result of the analysis of the sample to the effect that the same was adulterated, the complainant filed the complaint against the petitioner in the Court of Sub Divisional Judicial Magistrate, Kaithal, on 19.10.1984.

(3.) NONE has appeared on behalf of the petitioner. I have heard Mr. Raman Gaur, Advocate, the learned counsel for the respondent and have carefully gone through the records of the case.