P.Dayal, J. - (1.) There are six connected petitions filed under section 482 Criminal Procedure Code.
(2.) The petition No. 1143 of 1980 has been filed by Saeed Ahmad against the State and three others for quashing the proceedings of Case No. 1363 of 1979, State v. Hira Lal Gupta & Ors. under sections 7/16 Prevention of Food Adulteration Act. This case arose out of the facts that on March 10, 1978 at about 3 p.m. Food Inspector G.G. Krishna Kumar purchased from M/s. Saraswati Traders Rakabganj, Lucknow 375 gms. of mustard Oil (Omega brand) which shop was owned by Hira Lal Gupta. The sample was purchased from a sealed tin which purported to have been manufactured by the opposite party No. 4 M/s. Habib Oil Corporation, Kanpur. The sample was sent to the Public Analyst and on receiving his report sanction was obtained and a complain was filed.
(3.) The Petition No. 1280 of 1980 has been filed by M/s Habib Oil Corporation, Kanpur for quashing the proceedings of Case No. 1363 of 1979, State v. Hira Lal Gupta and others under sections 7/16 Prevention of Food Adulteration Act on the basis of the afore-mentioned facts of petition No. 1143 of 1980.;