D. ANITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioners-A1 to A3 seek to quash the proceedings initiated against them in C.C.No.1136 of 2017 on the file of the VI-Additional Metropolitan Magistrate-cum-Judicial Magistrate of First Class, Special Mobile-VI Additional Junior Civil Judge, Cyberabad at L.B.Nagar, registered for the offences punishable under Sections 3(1)(zz)(iii), 26(2)(i) and Food Safety and Standards Act, 2006 (for brevity 'F.S.S. Act') read with Regulations 2, 3, 5 of Food Safety and Standards (Prohibition and Restriction of Sales) Regulations, 2011.

(2.) The case of the prosecution, in brief, is that on 20.02.2016 at about 1.30 P.M. Food Safety Officer (2nd respondent herein), along with his Office Subordinate and a mediator, inspected M/s Aditya Birla Retail Limited (MORE), Balapur Cross Roads, Saroornagar. At that time, petitioner No.1, who is the Customer Service Supervisor, was transacting the business. On inspection, the 2nd respondent found 24 pieces of Kiwi fruits and 52 pieces of Orange fruits and on suspicion that the said Kiwi fruits and Orange fruits were artificially ripened and kept for sale for human consumption, he purchased 12 pieces of Kiwi fruits and 8 pieces of Orange fruits by paying its price and obtained cash receipts. Thereafter, the 2nd respondent served Form-V-A to the Food Business Operator informing her that the purchased food articles will be sent to the State Food Laboratory, Hyderabad for analysis. Later, after dividing the purchased food articles into four equal parts as per the procedure prescribed under the Act, one part of the sample along with a Memorandum in Form VI was sent to the Food Analyst for analysis on 20.02.2016. The Food Analyst after analysis of the sample, sent reports of analysis, on 02.03.2016, to the Food Safety Designated Officer, Rangareddy District, wherein it is opined that the samples contain Calcium Carbide, which is prohibited in ripening of fruits as per Regulation 2.3.5 of the Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011 and hence it is unsafe for Kiwi fruit and Orange fruit. Thereafter, the 2nd respondent sent a notice along with the Food Analyst Reports to the Food Business Operator on 10.03.2016. Subsequently, the Food Business Operator preferred an appeal to send the other part of the sample of Kiwi fruit and Orange fruit for analysis to the Referral Laboratory, Ghaziabad on 18.03.2016 and the same was returned. Thereafter, the 2nd respondent sent proposals under Section 36(3)(d) of the Act to the Commissioner of Food Safety for sanction of prosecution orders against the petitioners/accused and after receipt the sanction orders, the 2nd respondent filed the complaint, which was taken on file by the learned Magistrate under the aforesaid offences against the petitioners/accused.

(3.) Learned Counsel for the petitioners submits that the trial Court shall not take cognizance of an offence under F.S.S.Act after one year from the date of commission of an offence under Section 77 of the F.S.S. Act unless the time is extended by the Commissioner of Food Safety as provided under proviso annexed to Section 77 of the F.S.S.Act. He further submitted that in the absence of any such consent to file the complaint within the extended period prescribed under Section 77 of the Act, the complaint is hopelessly barred by limitation. He further submitted that the 2nd respondent having come to the conclusion that the subject analytical report issued by the State Food Analyst is fit for appeal and having issued intimation under Section 46 (4) of the Act by the Designated Officer on 09.03.2016 for submitting the appeal, the 2nd respondent arbitrarily denied the right of appeal without giving any opportunity of hearing to the petitioners. He further submitted that the report of the Food Analyst does not contain that the fruits were ripened with the help of carbide gas. He further submitted that the petitioners have not violated any of the provisions of law more particularly law concerning food.