- (1.) The present application has been filed for quashing of the proceedings of Complaint Case No. 1048 of 2011, (State vs. Sunil Kumar Singh) under Section 7/16 of Prevention of Food Adulteration Act, 1954, police station Kotwali Dehat, district Etah pending before the Additional Chief Judicial Magistrate, Court No. 17, Etah.
(2.) It has been averred in the present application that the Prevention of Food Adulteration Act was repealed in 2006 and, thereafter, Food Safety and Standards Act, 2006 came into force.
(3.) It has also averred that after three years from the date of repealment of Prevention of Food Adulteration Act, no such proceeding could have been initiated under the Prevention of Food Safety and Standards Act and, therefore, initiation of present proceedings are bad in law.;