V.P.Bhatnagar, J. - (1.) This is a petition moved under the provisions of section 482 of the Code of Criminal Procedure and Article 227 of the Constitution praying that the complaint filed against the petitioner (M/s. Union Products Amritsar) be quashed.
(2.) Although a number of grounds have been taken in the petition, Mr. D.S. Sahney, learned counsel for the petitioner, made a statement in this Court on September 21, 1981 that the only point be would press in support of this petition would be that the mandatory provisions of section 20(1) Prevention of Food Adulteration Act, 1954 stood contravened inasmuch as the Food Inspector was not competent to launch the prosecution as held by the Supreme Court in A.K. Roy and another v. State of Punjab and others.
(3.) The case has been taken up today for hearing arguments on the above point but Mr. D.S. Sahney, learned counsel for the petitioner, bas made an oral submission seeking permission to withdraw the petition. This is allowed. As a result, the petition is dismissed as withdrawn.;