Kerala High Court
Ditto Mathew vs Ann Mary Johnson, Food Safety Officer ... on 28 April, 2023
Crl.MC No.3455/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Friday, the 28th day of April 2023 / 8th Vaisakha, 1945
CRL.M.APPL.NO.1/2023 IN CRL.MC NO. 3455 OF 2023
ST 508/2022 COURT OF JUDICIAL MAGISTRATE OF FIRST CLASS , KATTAPPANA, IDUKKI
APPLICANTS/PETITIONERS/ACCUSED NO.S 1 TO 7:
1. DITTO MATHEW, S/O MATHEW JOSEPH ITI JUNCTION KATTAPANA P.O. IDUKKI 685
514 (FOOD BUSINESS OPERATOR AND SALESPERSON PRESENT AT THE TIME OF
SAMPLING IN OF THE COCHIN TRADE LINKS, KATTAPANA)
2. JOSE JOSEPH, VATHALOOR HOUSE, PEZHUMKAVALA - 685 514 (LICENCE OF
DISTRIBUTING AGENCY - THE COCHIN TRADE LINKS, KATTAPANA
3. THE COCHIN TRADE LINKS, 9/26 PEZHUMKAVALA - 685 514 KOTTAYAM (REPRESENTED
BY ITS PROPERITOR JOSE JOSEPH)(FOOD BUSINESS ESTABLISHMENT WHICH
DISTRIBUTED UNSAFE CHILLI POWDER WITHOUT FSSAI/ LICENSE OR REGISTRATION).
4. ANIL KUMAR, S/O KUMARAN NAIR K GEETHA BHAVAN KUNNACKAL P.O. NEAR GOVT.
L.P.S. VALAKOM, MUVATTUPUZHA 682 316 (NOMINEE OF SYNTHITE INDUSTRIES
PVT, PANCODE, ERNAKULAM)
5. SYNTHITE INDUSTRIES PVT SPICES DIVISION SYNTHITE TASTE PARK, BUILDING NO.
IX/312A-D,PANCODE, ERNAKULAM 682310 (MANUFACTURING UNIT REPRESENTED BY
A4) REPRESENTED BY ITS NOMINEE UNDER SECTION 66 OF THE FSSA ACT
6. JACOB THOMAS, PLANTHARAYIL, VAZARMANGALAM, CHENGANNUR, ALAPPUZHA 689
121 (NOMINEE OF INTERGROW BRANDS PVT LTD)
7. INTERGROW BRANDS PVT. LTD. AJAY VIHAR, M.G.ROAD, COCHIN, KERALA 682016
(MARKETING COMPANY REPRESENTED BYA6) REPRESENTED BY ITS NOMINEE UNDER
SECTION 66 OF THE FSSA ACT .
RESPONDENTS/COMPLAINANT, STATE & ANOTHER:
1. ANN MARY JOHNSON, FOOD SAFETY OFFICER IDUKKI CIRCLE OFFICE OF THE FOOD
SAFETY OFFICER PAINAU P.O. IDUKKI - 685603.
2. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA
,ERNAKULAM- 682031.
3. THE FOOD SAFETY AND STANDARDS AUTHORITY OF INDIA, SCIENCE AND STANDARDS
(S & S) DIVISION, FBA BHAVAN, KOTALA ROAD, NEW DELHI - 110002 REPRESENTED
BY ITS JOINT DIRECTOR (SCIENCE AND STANDARDS).
Application praying that in the circumstances stated therein the High
Court be pleased to stay all further proceedings in S.T.508/2022 pending on the
files of the Judicial First Class Magistrates Court, Kattapana, pending
disposal of the above Criminal Miscellaneous Case.
This application coming on for orders upon perusing the application and
upon hearing the arguments of Sri.PREMJIT NAGENDRAN ERNAKULAM, Advocate for the
petitioners, and of PUBLIC PROSECUTOR for 1st and 2nd respondents, the Court
passed the following:
Crl.MC No.3455/2023 2/2
ORDER
There shall be an interim stay as prayed for, for a period of two months.
Sd/- BASANT BALAJI, JUDGE 28-04-2023 /True Copy/ Assistant Registrar