- (1.) This order will dispose of the above mentioned four petitions i.e. Criminal Misc. No.M-895 of 2013 filed by Britannia Industries Ltd.; Criminal Misc. No.M-5776 of 2013 filed by Vasudha Popli and another; Criminal Misc. No.M-14056 of 2014 filed by Super Snacks Pvt. Ltd. and others and Criminal Revision No.112 of 2013 filed by Britannia Industries Ltd. and another.
(2.) Criminal Misc. No.M-895 of 2013 has been filed by Britannia Industries Ltd. under Section 482 Cr.P.C. for quashing complaint No.47 dated 29.9.2007 filed under the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'PFA Act') before the Court of Chief Judicial Magistrate, Fatehgarh Sahib and consequential reliefs including quashing the order dated 29.9.2007, summoning the petitioner to face trial and order dated 12.2.2011 issuing Non-bailable warrants against accused Nos.3 and 4. Criminal Misc. No.M-5776 of 2013 has been filed by Vasudha Popli and another under Section 482 Cr.P.C. seeking quashing of complaint No.22 dated 22.4.2008 filed under the PFA Act before the Court of Chief Judicial Magistrate, Fatehgarh Sahib and consequential reliefs including quashing the order dated 26.4.2008 summoning the petitioners to face trial and order dated 3.9.2010 and 27.11.2012 issuing non-bailable warrants against accused No.2 and 4.
(3.) Criminal Misc. No.M-14056 of 2014 has been filed by Super Snacks Pvt. Ltd. and others under Section 482 Cr.P.C. for quashing complaint No.Nil dated 21.12.2009 titled "State of Punjab through Food Inspector v. Sunny Kaura and others" filed under Sections 7 and 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'PFA Act') before the Court of Chief Judicial Magistrate, Fatehgarh Sahib and consequential reliefs including quashing of summoning order dated 21.12.2009, vide which the petitioner has been summoned to face trial and subsequent proceedings.;