2006 CRI. L. J. 2528 ::2006 (5) ABR (NOC) 802 (RAJ) ::(2006) 2 CriLR(Raj) 1280 ::2006 FAJ 307 ::(2006) 4 WLC (RAJ) 705 ::(2006) 3 RecCriR 370 ::(2006) 3 Raj LR 241 ::(2006) 1 FAC 264 ::(2006) 2 Raj LW 1638 ::(2006) 2 EFR 382

Rajasthan High Court

Hon'ble Judge(s): K. C. Sharma , J

Prevention of Food Adulteration Act (37 of 1954) , S.7, S.16— Sample of chilli powder - Percentage of ash insoluble in dilute HCL was found to be above maximum prescribed limit of 1.3% - Sample not taken from finished goods which were packed in packets and certified with AG mark but taken out of gunny bag from processing factory and not from any shop where goods or articles were being sold - No evidence to show that accused used AG mark certificate as camouflage on articles - Conclusion reached by trial Court that prosecution failed to prove beyond doubt that chilli powder of which sample was taken was kept for sale and acquitted accused - No illegality - No interference with order of acquittal. (Para 8 9 10)