JAMSHEDPUR NOTIFIED AREA Vs. DURGA PRASAD

JUDGEMENT

(1.) THIS appeal has been preferred with the special leave under Section 417(3) of the Code of Criminal Procedure against the acquittal of the respondent who was put on trial for an offence under Section 16(1)(a) of the Prevention of Food Adulteration Act, 1954.

(2.) THE prosecution was instituted with the permission of the Health Officer of a local authority, known as Jamshedpur Notified Area Committee, who was competent to consent to the prosecution under Section 20 of the Act.

(3.) AT the trial the respondent admitted that the sample of Haldi stick was taken from his shop by the Food Inspector. But he asserted that the Haldi which he had sold was meant for use as a dye.