RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner's shop was raided on 14th December, 1983 by the Food Inspector C. L. Sikri who was accompanied by Dr. A. K. Sethi, Medical Officer and Mohinder Singh PW Iodized salt was lying there in 4 polythene bags. Out of the same a sample was taken by the Food Inspector against payment, vide receipt. After completion of formalities of notices etc. sample was sent to the Public Analyst and his report Ex. PD showed. contravention of the requirements. Complaint Ex. PE was filed against the petitioner by the Food Inspector. The petitioner appeared before the trial Court and made an application for sending one of the samples to the Director, Central Food Laboratory, Ghaziabad. The sample was summoned from the local health authority and sent to the Director for analysis. This sample was reported to have been found broken, vide report dated 28th March, 1984 although the seals on the sample and the container were intact.

(2.) THIS order (Annexure P3) and the charge (Annexure P4) have been challenged in this criminal miscellaneous.

(3.) I have considered the authorities cited by the parties and have gone through the order and the charge with their help.