RAJENDRA KUMAR GUCHIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(2.) The instant misc. petition under Sec. 482 Cr.P.C. has been preferred by the petitioners seeking quashing of the proceedings of Cr. Case No. 404/2011 pending trial in the court of the learned Additional Chief Judicial Magistrate, Pokran, District Jaisalmer for the offences punishable under Sec. 7/16 of the Prevention of Food Adulteration Act, 1954.

(3.) The complaint came to be filed by the Food Inspector, Jaisalmer with an allegation that the sample of Real Active Apple Juice was collected from a vendor named Sonam Sweets, Pokran on 26/4/2011. The sample so collected was forwarded to the Public Analyst, Public Health Laboratory, Jodhpur from where, a report dtd. 25/5/2011 was issued indicating that the same did not conform to the prescribed standards as laid down in the Appendix-B of the Prevention of Food Adulteration Rules. Accordingly, the complaint came to be filed against the petitioners for the offence punishable under Sec. 7/16 of the Prevention of Food Adulteration Act.