RAMESH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner in this revision petition has challenged the judgments of the learned Courts below, convicting him for the commission of an offence punishable under Section 7 read with Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 (hereinafter to be referred to as the 'Act') and further sentencing him to undergo rigorous imprisonment for 6 months as also imposing a fine of Rs.1000/- upon him, in default of payment of which, he has to further undergo simple imprisonment of one month.

(2.) As per the case of the prosecution, Shri K.K.Sharma, Government Food Inspector, Jagadhri, had inspected the premises of the petitioner on 08.02008 and found in his possession 2 kgs Haldi powder for sale to the public, which was contained in a tin. The Inspector demanded a sample of the powder, issuing a notice in writing on Form VI as is prescribed under the Prevention of Food Adulteration Rules, 1955 (hereinafter to be referred as the 'Rules').

(3.) A sealed bottle alongwith a memorandum in Form VII was sent to the Public Analyst, Haryana, through a messenger, with the other two sealed bottles/packets deposited with the Local Health Authority on 12.02.2008, again in a sealed packet.