SHANTI KUMAR JAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned APP for the State.

(2.) Both the petitions originate from an order dated 05.06.2010 passed by SDJM, Kishanganj in Complaint Case No. 3/2000 hence been heard together and are being disposed of by a common order with the consent of the parties.

(3.) It has been submitted on behalf of the petitioners that there has been flagrant violation of the mandatory provisions of law so prescribed under Prevention of Food Adulteration Act and on account thereof, valuable right of petitioners has illegally been snatched away by the illegal action of the prosecution. Consequent thereupon, the prosecution is fit to be quashed.