BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. has been filed by the accused petitioner for quashing proceedings of criminal case No. 159/98 (108/95) pending in the Court of Additional Chief Judicial Magistrate, Makrana under Sec. 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act of 1954).

(2.) It arises in the following circumstances:

(3.) On the other hand the learned PP has submitted that the misc. petition filed by the petitioner has no force and does not require any interference by this Court.