RAJENDRA SINGH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition, the petitioners have challenged the order dtd. 7/4/2015 so also the order dtd. 24/1/2020 passed by Additional Chief Judicial Magistrate, Merta (hereinafter referred to as the 'trial Court').

(2.) Facts in short are, that a complaint came to be filed against the petitioners and other co-accused - Amulya Anand et al for their prosecution under the provisions of Food Safety and Standards Act, 2006 (hereinafter referred to as the 'Act of 2006').

(3.) Above referred co-accused - Amulya Anand preferred a Criminal Misc. Petition No. 545/2020 (Amulya Anand v. State) under Sec. 482 of the Criminal Procedure Code. A Coordinate Bench of this Court has been pleased to quash the proceedings holding them to be barred by limitation by a detailed order dtd. 8/3/2022.