B.K. Narayana, J. - (1.) Since the issue involved for adjudication in this writ petition and the connected applications under Sec. 482 Cr.P.C. is the same, this application as well as the connected matters are being heard and decided together.
(2.) Heard Sri Naushad Siddiqui, learned counsel for the applicants and Sri Neeraj Kant Verma, learned AGA for the State.
(3.) By means of this application, the applicants have invoked the inherent jurisdiction of this Court with a prayer to quash the proceedings of complaint case No. 2489 of 2011, State NSA Vs M/s. Gaurav Oil Exporters and others, under Sec. 7/16 Prevention of Food Adulteration Act, P.S. Collectorganj, Kanpur Nagar pending before MM -Ist, Kanpur Nagar.;