- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Complaint Case No. 983 of 2014 (R.P. Patel Food Safety Officer Vs. Gokul Ram Saini) under Sections 26(2)(1)/59(1) fssa, P.S. Civil Lines, District Rampur pending in the Court of Additional Chief Judicial Magistrate, Rampur as well as the summoning order dated 11.11.2014 passed in the aforesaid case. Further prayer has been made to stay the further proceedings of the aforesaid case.
(3.) Submission of the learned counsel for the applicant is that applicant has no concern with the present offence. He is the land-lord of the house in question. Other co-accused who is said to be the businessman of seized food material may be responsible, but only on this basis that the shop in question was situated in the house of the applicant; he cannot be made responsible for the said offfence. The complaint against the present applicant cannot go on. Learned counsel for the applicant refers to the documents annexed with the application regarding ownership of the building where the shop in question is said to have been run.;