- (1.) BY this judgment, I would be disposing of seventeen petitions filed under Section 482 Cr. P. C. bearing criminal Misc. Nos. 35550/m, 35552/m of 1999, 10073/m, 10075/m, 10077/m, 10823/m, 17384/m, 23130/m, 23132/m, 23134/m, 23136/m, 23138/m, 23140/m, 23142/m, 23144/m, 23146/m and 23147/m of 2000 which involve the common questions of law and fact.
(2.) THE facts are being taken from Criminal Misc. No. 35550/m of 1999. The petitioner is the Managing Director of M/s Tata chemicals Limited and is the manufacturer of famous Tata Salt.
(3.) THE averments made in the complaint under the Prevention of Food Adulteration act, 1954 (in short, "the Act") are that on 4. 8. 1998 at 11. 00 a. m. the complainant/food inspector took a sample of iodized salt by taking into possession 10 packets of Tata iodized Salt from the shop of Sanjeev Kumar (proforma respondent), situated at Sangat mandi (District Bathinda), and the prescribed sample was taken out of each packet, lebelled, wrapped in a thick paper, thereafter forwarded to the Public Analyst, Punjab, jalandhar, after complying with the prescribed procedure.;