NOORULLAH GIRANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused seeking to quash the proceedings against him in C.C.No.835 of 2018 on the file of the learned Principal Junior Civil Judge-cum-XI Additional Metropolitan Magistrate, Rajendranagar, Cyberabad, Ranga Reddy District.

(2.) The brief facts of the case are that on 20/7/2016, on credible information received by the Sub Inspector of Police that accused was indulged in preparation and sale of adulterated Ginger Garlic paste and masala powders, at H.No.6-11/2, Darga Khaliz Khan, Kismathpur, Rajendranagar, which are unhygienic for human consumption and without any valid license from the competent authorities and thereby cheating innocent people. The Sub Inspector of Police by securing panchayathdars and staff conducted scene cum seizure panchanama and seized the adulterated products under cover of panchanama. Basing on it, a case in Cr.No.1490 of 2017 was registered by the Rajendranagar Police Station punishable for the offences under Sec. 420 of Indian Penal Code and Sec. 16 of Prevention of Food Adulteration Act (for short 'the PFAA').

(3.) Heard Mr.Azim Parbatani, learned counsel for the petitioner and Smt.S.Madhavi, learned Assistant Public Prosecutor for respondent-State. There is no representation on behalf of respondent No.2. Perused the record.