Gurnam Singh, J. - (1.) Criminal Misc. Nos. 5797-M and 5801-M of 1979 and Crl. Misc. No. 71-M of 1980 will be disposed of by this single order as similar points are involved in each of them.
(2.) Briefly stated the facts of the aforesaid cases are, that the Food Inspector visited the premises of Nathu Ram at Bassi Pathana on 10-3-1978; M/s. Daulat Ram Kasturi Lal at Ludhiana on 17-2-1979 ; Devi Chand of M/s, Kanshi Ram Devi Chand of Doraha Mandi, Tehsil Phillaur, District Jullundur on 27-8-1979 and of M/s. Avtar Singh & Sons of Ludhiana on 18-8-1979, and found sealed tins of Crown Vanaspati. He after breaking open the seal of the tins, took 1-1/2 kgs. of Vanaspati as sample from each shop and divided each into three equal parts and put the same in dry and clean glass bottles. He also added formaline as preservative in each of the sample bottles. The bottles were properly labelled, stoppered and securely fastened. One sealed bottle of each case was sent to the Public Analyst, Punjab, Chandigarh. The Public Analyst reported that the samples were adulterated. The Food Inspector, filed complaints against the vendors. The petitioner were summoned in the trial Court.
(3.) All the petitioners have filed the aforesaid petitions under Sec. 482, Criminal Procedure Code for quashing the complaints and proceeding pending against them in the Court.;