2014 (1) AKR 263

Karnataka High Court

Hon'ble Judge(s): A. S. Bopanna , J

( A ) Criminal P. C. (2 of 1974) S. 482 — Standards of Weights and Measures Act (60 of 1976), S. 39 — Quashing of criminal proceedings — Complaint alleged that label on packages did not make declaration with regard to name and address of manufacturer and customer care number — Inspection was conducted on 26.12.2008 and complaint filed on 25.6.2009 whereas cognizance was taken on 29.12.2009 almost after lapse of period of one year — Limitation for taking cognizance was six months — Barred by delay and laches — Criminal proceedings liable to be quashed. Cri. P. No. 4335 or 2013, D/- 9.1.2008 (Kar), Rel. on. (Paras56and7)