M.M.Gupta, J. - (1.) This is an application under Section 482 Cr. P. G. invoking the inherent powers of this Court for quashing the proceedings arising out of the Crl. Case No. 181/80 pending in the Court of Munsif Magistrate Orai, at Jalaun, State v. Ibrahim and others .
(2.) It appears that the sample of 'Pan Masala' of manufacturers applicant No. 2 and 3 of Kanpur was being sold by the applicant No. 1 in District Jalaun. The sample which was taken by the Food Inspector was sent to the public analyst who reported that the sample contained saccharin which was an un-permitted food. On the basis of that report the complaint after obtaining the necessary sanction was instituted.
(3.) The contention of the applicants is that the case falls within exception provided in Rule 47 of the Prevention of Food Adulteration Rules 1955, which as amended upto date reads as follows : "47. Addition of artificial sweetener to be mentioned on the label.;