M.D.Mathew vs The Food Inspector on 4 September, 2007

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Kerala High Court

M.D.Mathew vs The Food Inspector on 4 September, 2007

Bench: K.R.Udayabhanu

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

Crl Rev Pet No. 577 of 2000()



1. M.D.MATHEW
                      ...  Petitioner

                        Vs

1. THE FOOD INSPECTOR
                       ...       Respondent

                For Petitioner  :SRI.MAURICE VINCENT

                For Respondent  :PUBLIC PROSECUTOR

The Hon'ble MR. Justice K.R.UDAYABHANU

 Dated :04/09/2007

 O R D E R
                        K.R.UDAYABHANU, J
                   ----------------------------------------
                        Crl.R.P.No.577 of 2000
                   -----------------------------------------
             Dated this the 4th day of September, 2007



                                O R D E R

The revision petitioner stands convicted for the offence under Section 16(ix) of the PFA Act read with Rule 50 of PFA Rules to undergo R.I. for three months and to pay a fine of Rs.2,000/- and in default, to undergo simple imprisonment for three months.

2. Although, it was found that the sample of rice purchased by the Food Inspector from the Rice Mill of the accused was found to be adulterated the second sample sent for analysis to Central Food Laboratory as per the application filed by the accused as per the report of the Central Food Laboratory the sample was not fit for analysis. In the above circumstances, the court below has only examined the allegations as to whether the accused had PFA licence during the relevant period i.e., 1996-97. It is the evidence of PW4, the secretary of the Panchayath, that the accused had no such licence.

3. The revision petitioner/accused has produced before CRRP577/2000 Page numbers this court, the licence issued to him in this regard. In the circumstances, I find that the matter requires reconsideration. The orders of the courts below convicting and sentencing the accused is set aside. The matter is remitted back to the court of JFCM, Ramankari who shall permit the revision petitioner/ accused to prove his case that he having licence and he has not committed the offence under Section 16(ix) of the PFA Act read with Rule 50 of the PFA Rules. The matter was stand posted before the court below on 24.10.2007.

The criminal revision petition is disposed of as above.





                                              K.R.UDAYABHANU,
                                                       JUDGE

csl

CRRP577/2000    Page numbers



                              K.R.UDAYABHANU, J




                               Crl.R.P.No.869/1998

                                     ORDER




                               4th September 2007

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