K.C.GUPTA, J. - (1.) THIS is a petition filed under Section 482 Cr.P.C. for quashing the complaint and resultant proceedings pending in the Court of Chief Judicial Magistrate, Panchkula, under the Prevention of Food Adulteration Act, 1954.
(2.) BRIEFLY stated, the facts are that on 26.5.1990, Food Inspector took a sample of Jagadhri gin from one Jagdish Chander, Salesman at Kalka, as alleged in the complaint. After dividing into three equal parts and after having duly sealed, one part was sent to the Public Analyst, Haryana, Chandigarh, for analysis and the other two parts were deposited with the Local Health Authority. After receiving the report of the Public Analyst, the complaint was instituted in the court of Chief Judicial Magistrate, Ambala and subsequently it was transferred to Panchkula.
(3.) AGAINST the institution of the abovesaid complaint, the petitioner (accused) has filed the present petition.;