DEEPAK MAHESHWARI,J. - (1.) Heard learned counsel for the petitioner as also learned Public Prosecutor appearing for both the respondents.
(2.) It appears to be peculiar case of non application of mind to the relevant facts right from the beginning till end.
(3.) This criminal misc. petition has been preferred on behalf of accused petitioner Firm Salud Care India Pvt. Ltd. challenging the order dated 13th March, 2012 passed by learned Additional Chief Judicial Magistrate, Sawai Madhopur taking cognizance for the offence punishable under Section 7/16 of Prevention of Food Adulteration Act, 1954 in brief "(The Act of 1954)" and the order dated 17th December, 2013 passed by learned Revisional Court whereby the revision preferred against the cognizance order was rejected.;