UMESH AND ORS. Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of parties.

(2.) This is an application under Section 482 of Code of Criminal Procedure for quashing Regular Criminal Complaint Case No. 678 of 2010 filed before the Chief Judicial Magistrate, Chandrapur.

(3.) The complaint is filed for the charge that the applicants are guilty for the offence punishable under Section 7(i) read with Section 2(ia)(m), Section 7(ii) read with Rule 32 (e)(i) punishable under Section 16 read with Section 17 of the Prevention of Food Adulteration Act, 1954 and the Rules framed thereunder.