- (1.) Petitioners have filed this petition under Section 482 of the Code Criminal Procedure, 1973 (for short 'Cr.P.C.) for setting aside the order dated 23.12.2005 (Annexure P1) passed by the Chief Judicial Magistrate, Sangrur in case titled as 'State vs. R. Muruganandam' registered under Sections 7 and 16(1)(a)(1) of the Prevention of Food Adulteration Act, 1954 ('the Act' for short) alongwith all consequential proceedings arising thereto.
(2.) The case of the complainant-Government Food Inspector, in brief, was that on 22.6.2005 at about 1.00 p.m., when he had inspected the premises of Pepsico India Holding Pvt. Ltd. situated at village Channo along with Dr. K.C.Goel, petitioner No.1 was found in possession of 1000 sealed packets of Lays Potato Chips (Special Tamato Tango) of 100 grams each meant for sale for human consumption. Complainant purchased nine sealed packets of Lays Potato Chips of 100 grams on payment of requisite price,.
(3.) The packets so purchased were divided into three equal parts and they were made into sealed parcels. One sealed parcel was sent to the Public Analyst Punjab Chandigarh for analysis. The Public Analyst vide its report dated 26.7.2005 (Annexure P3) opined that the contents of the sample contained Black Specks (Carbon Particles) and the same was adulterated and unfit for human consumption. Hence, the complaint was filed.;