ASHWANI RAINA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of complaint No.262 date 15.07.2010 filed under Sections 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (in short 'the PFA Act') (Annexure P3) and the summoning order dated 15.07.2010 (Annexure P4) passed by the Chief Judicial Magistrate, Ludhiana.

(2.) This petition is pending since 2010 and the same was admitted on 20.08.2015 and further proceedings before the trial Court were stayed.

(3.) Brief facts of the case are that the impugned complaint was filed by the Government Food Inspector with the allegation that on 31.05.2010, he visited the store of Reliance Fresh where the petitioner was the Store Manager/In-charge. The Government Food Inspector purchased rice from the store and prepared a spot memo in Form No.VI which was signed by two witnesses namely Neeraj Kumar Singla and Abhinav Kumar. A perusal of this Form No.VI which is attached as Annexure P1 with the present petition show that the Food Inspector had purchased 900 gms of rice for analysis from a Public Analyst.