Gujarat High Court
N.B.Vyas Food Inspector vs Arvindbhai Hargovindbhai Patel on 16 March, 2018
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.A/661/2007 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 661 of 2007
With
R/CRIMINAL APPEAL NO. 662 of 2007
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE G.R.UDHWANI
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1 Whether Reporters of Local Papers may be
allowed to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy
of the judgment ?
4 Whether this case involves a substantial question
of law as to the interpretation of the Constitution
of India or any order made thereunder ?
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N.B.VYAS FOOD INSPECTOR
Versus
ARVINDBHAI HARGOVINDBHAI PATEL
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Appearance:
MR KI SHAH(766) for the PETITIONER(s) No. 1
MR DK MODI(1317) for the RESPONDENT(s) No. 1
MR MD MODI(1318) for the RESPONDENT(s) No. 1
MS MAITHILI D MEHTA, ADDL. PUBLIC PROSECUTOR(2) for the
RESPONDENT(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 16/03/2018
ORAL JUDGMENT
1. The judgment and order dated 07.01.2006 passed in Criminal Appeal No. 38 of 2004 and Criminal Appeal No.37 of 2004 Page 1 of 7 R/CR.A/661/2007 JUDGMENT respectively passed by the learned Presiding Officer, Fast Track Court No.11, Surat in PFA Case No.60 of 2001 and PFA Case No.56 of 2001 respectively recording acquittal for the respondent for the offence under Rule 32(f) of the Prevention of Food Adulteration Rules, 1955 is questioned in these Appeals.
2. The shop of the accused no.1 came to be raided on 24.08.2001 and 750 ml. of Om Sai pasteurized homogenized double toned milk, from two pouches of milk each weighing 500 ml., came to be collected. The pouches carried the brand name of "S.R. Thorat Milk Products Pvt. Ltd. Rajapur Road, Sangamner, Maharashtra".
3. Upon the analysis by public analyst the milk was found to be complying with the prescribed standards but, in absence of mention of date, month and year on the label of the pouch, it was reported as misbranded, within the meaning of Section 2(1)(IX)(k) of the Prevention of Food Adulteration Act.
4. The respondent no.1 herein is the retailer and was arraigned as accused no.2. He allegedly stored and sold misbranded milk - manufactured or packaged by accused no.1. The first respondent along with the accused no.1 were tried by the Judicial Magistrate, First Class, Municipal Court, Surat in PFA Case No.60 of 2001 and PFA Case No.56 of 2001 and was convicted and sentenced to 3 months imprisonment with fine of Rs.500/- and in default simple imprisonment of 30 days more was imposed upon him. In Appeals 38 of 2004 and 37 of 2004 as abovestated, the respondent was acquitted and thus the Food Inspector is before this Court urging for conviction of the first respondent.
Page 2 of 7R/CR.A/661/2007 JUDGMENT
5. Number of arguments have been advanced but in the opinion of this Court the case can be disposed of by answering one of them.
6. As indicated above, the respondent was tried for breach of Rule 32(f) of the Prevention of Food Adulteration Rules, 1955. The Rule was amended on various occasions but this Court is concerned with unamended Rule 32(f). The provision obligates the giving of date, month and year of manufacturing or packing or pre-packing on the packaged food, except in cases where "best before date", is given in which case it would be sufficient to mention the month and year of manufacture or packing or pre-packing; however if the package contains a commodity having shorter shelf life than three months, the provision requires the mention of the date, month and year of manufacture or packing or pre-packing, on the label.
7. The facts of the case would indicate that the milk was removed from the packages and the pouch containing label without milk was sent for analysis and the milk was sent separately. While the milk reportedly complied with the statutory standards under PFA Act, the label failed as indicated above.
8. The learned counsel for the appellant as also the learned APP would contend while relying upon the Kamleshkumar Babulal Patel Vs. State of Gujarat and Anr. (1981 GLH Pg.98) that collection of milk sample and dispatching of the milk sample and the label of pouch having been done by the Food Inspector during the course of his official duty, presumption under Section 114 of the Indian Evidence Act would come into play and it must be presumed that the milk pouch in question contained the milk. In the above said case it was held in paragraph 12 thus:
"12. Rule 14 of the Rules which provides for manner of Page 3 of 7 R/CR.A/661/2007 JUDGMENT sending samples for analysis, had came up for consideration before a Division Bench of this Court in Criminal Appeal No.644 of 1961 which was decided on June 18/19, 1963. Rule 14 provides that samples of food for the purpose of analysis shall be taken in clean dry bottles or jars or in other suitable containers which shall be closed sufficiently tight to prevent leakage, evaporation, or in the case of dry substance, entrance of moisture and shall be carefully sealed. It was urged before the Division Bench that there was no evidence or material on the record to show that three bottles in which milk was poured by the complainant, at the time when the samples were purchased from the accused were clean dry bottles. Divan, J. (as he then was) speaking for the Bench observed, "In our opinion this is a proper case in which the presumption of law Under Section 114 of the Evidence Act can be raised that all things were properly and correctly done and, therefore, we presume in this case, since no suggestion to that effect was made to the complainant in cross-examination, that the bottles in which the samples were taken were clean dry bottles as required by Rule 14 of the Prevention of Food Adulteration Rules, 1955," It would, therefore, appear that as far back as in 1963, view has been taken by a Division Bench of this Court that Section 114 can be invoked and it can be presumed that requirements of Rule 14 were complied with. With respect, we agree with the view taken by the Division Bench which is in consonance with the view taken by the Supreme Court in the decisions referred to above. This Division Bench decision which is a binding decision was unfortunately not brought to the notice of same of the Benches of this Court which dealt with similar questions regarding compliance with certain rules especially Rules 7, 14, 16 and 18 of the Rules. "
9. The court in Kamleshkumar (Supra) after referring to various decisions went on to point out that the presumption under said provision can be raised though it may not be obligatory for the court to raise it. It is also pointed out that the application of Section 114 of the Indian Evidence Act does not depend upon the mandatory character or otherwise of the provision. The proposition that the presumption under Section 114 of the Act need not be universally raised was acknowledged in the said decision.
Page 4 of 7R/CR.A/661/2007 JUDGMENT
10. To appreciate the above arguments this Court may refer to Section 114 of the Indian Evidence Act at this stage. Firstly, the presumption is not mandatory but only directory. Secondly, before raising the presumption likelihood of the occurrence of the fact sought to be presumed, must be attributable to common course of natural events, human conduct and public and private business, in their relation to the facts of the particular case. In other words, presumption of a fact under Section 114 can be raised only when it is shown that natural events or human conduct and public and private business, in their relation to the facts of the particular case, would likely give rise to or result into consequence of the fact, the existence of which is sought to be presumed.
In the instant case, the appellant has invoked Illustration-(e) and (f) to Section 114 and has contended that the court may presume that official acts have been regularly performed. It is submitted that collection of the samples and following further statutory procedure for its analysis etc., was the official act of the Food Inspector and therefore, when he contended before the court that when he collected the sample, the milk was contained in the labelled polythene pouches, it must be presumed that the said fact existed. The submission ignores the purport of the provision. The fact that milk was 'likely' contained in the labelled polythene pouch is not the 'fact' attributable to the common course of natural events, human conduct and public and private business, in relation to the facts of the case on hand. It is not pointed out which natural event in the common course, or which human conduct or public and private business would justify the presumption that the labelled polythene pouch in question contained the milk. Besides, the presumption under Section 114, if raised, would merely shift the initial onus but the burden of proof would still be on the Page 5 of 7 R/CR.A/661/2007 JUDGMENT prosecution and therefore, when it is shown that the milk and the labelled polythene pouch were separately sent to the laboratory, the burden lay upon the prosecution to establish that the very labelled polythene pouch collected from accused contained the milk. It would be seen from the case of Kamleshkumar (Supra) that the presumption was raised in absence of the dispute of the fact concerned, whereas in the present case, the fact that the packaged milk was sent to the laboratory in the same condition as collected was disputed by the accused.
11. The legal obligation in regard to the packaged food, to be complied with is spelt out in Rule 32 of PFA Rules. It inter alia obligates the manufacturer to label the packaged food in the manner and method contemplated therein. The provision refers to labelling of "packaged foods" and obligation is cast upon the manufacturer to give on the label of the packaged foods the date, month and year; as required by the provision. In case of breach of Rule 32, the Food Inspector would be obligated to inter alia establish (i) that it was a pre-packaged food which he collected as sample; (ii) that its label was deficient or did not comply with the legal requirements. It is obligatory for the Food Inspector to prove both the facts and if the fact that he dispatched pre-packaged food to laboratory is not proved, the purpose of Rule 32 would not be served as in absence of food in the package, it would not be possible to reach to the conclusion that the pre-packaged food was deficient in its statutory requirements. The purpose / object of the provision is to guard public health against inedible and stale food articles. Thus what is relevant is the food article contained in the package and not the label in abstract. The label in abstract would have no value. Thus to bring home the guilt under Rule 32 it must inter alia be shown that the packaged food article was misbranded Page 6 of 7 R/CR.A/661/2007 JUDGMENT and not mere it's label in abstract. It was therefore necessary to send the packaged food article for laboratory test and not labelled polythene pouch, separately.
What has been done in the instant case is that the food article i.e. milk was removed from the packet and the pouch containing the label was separately sent to the laboratory for analysis. This destroyed the evidence that the milk was misbranded. In the opinion of this Court therefore, the Appellate Court was justified in substituting the order of acquittal for the accused, for conviction recorded by the trial court.
12. For the reasons recorded by the Appellate Court and this Court hereinabove, no case is made out for interference in the judgment and order of acquittal. The Appeals fail and are dismissed.
(G.R.UDHWANI, J.) Dolly Page 7 of 7