D.K.SINHA,J. - (1.) THE petitioners herein have preferred the petition under Section 482 Cr.P.C. for quashing the entire criminal prosecution including the order taking cognizance on 5.11.03 under Section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954 by the court of S.D.J.M., Jamshedpur in C/2 Case No. 6243 of 2003.
(2.) THE brief tact of the case as per the prosecution report is that the prosecution party visited M/s Regent Resorts and properties pvt., Ltd. Inner Circular Road, Bistupur, Jamshedpur in presence of the witnesses and found exposed and sold Lijjat Papad and Haldi Powder which were seized. On examined by the public analyst MADA, Dhanbad it were found misbranded and adulterated vide report of the analyst MADA dated 29.9.2003. The prosecution case was lodged in the Court of C.J.M. on 4.11.03 after obtaining the sanction by the competent authority and accordingly the cognizance was taken of the offence. The report of the analyst MADA, Dhanbad is annexure 1, 1/1 which is the part of the complaint case and the sanction letter of the C.S. -cum -C.M.O., Jamshedpur is Annexure -2. The main contention which has been raised on behalf of the petitioners is the non -compliance of the mandatory provision of Section 13(2) of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as an Act) since the local health authority did not send the copy of the report of the public analyst calling upon the petitioners, that if they so desire, may make application to the Court within a period of 10 days from the date of receipt of the copy of the report to get the sample of the article kept by the local authority analyzed by the Central Food Laboratory and in this manner the prosecution failed to comply the mandatory provision of Rule 9B of the Prevention of Food Adulteration Rules, 1955. The right conferred under such provision of Act as well as rules is a valuable right of an accused and non -compliance of such provisions of law vitiates the proceeding at any stage. The public analyst MADA, Dhanabd vide report Annexure 1/1 found Lijjat Papad adulterated due to presence of Kesari therein.
(3.) RULE 44A of the Prevention of Food Adulteration Rules 1955 speaks," No person in any State shall, with effect from such date as the State Government concerned may by notification In the Official Gazette specify in this behalf, sell or offer or expose for sale, or have In his possession for the purpose of sale, under any description or for use as an ingredient in the preparation of any article of food intended for sale - (a) Kesari gram (Lathyrus sativus) and its products. (b) Kesari dal (Lathyrus sativus) and its products. (c) Kesari dal flour (Lathyrus sativus) and its products.;