C. S. Tiwana, J. - (1.) This is a petition under Sec. 482 of the Code of Criminal Procedure by Daljit Vig accused for the quashing of the proceedings pending against him for his prosecution for an offence under Sec. 16 of the Prevention of Food Adulteration Act. A sample of a refined pure imported palm oil was obtained from him by the Food Inspector on Jan. 12, 1978, at Barnala. It was reported by the public analyst that the free fatty acid and oleic acid and the melting point were below the maximum prescribed standard. It is contended by the learned counsel for the petitioner that under the Prevention of Food Adulteration Rules no standard has been fixed for such oil as was found in the possession of the petitioner. The prosecution is manifestly under Sec. 16(1) (a) (i) of the Act. In a similar case reported as Harish Kumar Vs. State of Punjab, 1979 (II) FAG 105 it was found that no standard having been fixed for imported palm oil the proceedings under the Prevention of Food Adulteration Act are liable to be quashed. The learned State counsel does not in any manner distinguish the facts of the present case from those found in the reported case. The proceedings against the petitioner are consequently qaushed. Proceedings quashed.;