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Judgment
3 paragraphs · 144 wordsSurinder Singh, J.
At the time of this petition, the learned counsel for the petitioner referred to a decision of this Court rendered by a learned Single Judge in Criminal Misc. No. 286 M of 1984, M/s Maharaja (Exports) Spices, Amritsar and others v. Union Territory, Chandigarh, in which it was held on the basis of two earlier Division Bench decisions of this Court that the sending of sample of chilies in paper packets was a violation of the Prevention of Food Adulteration Rules and the same was treated to be fatal to the prosecution. The complaint in the said case was accordingly quashed. It is not disputed by the learned counsel for the parties that the present case is covered by the dictum of the above mentioned case. Accordingly, the complaint in the present case is ordered to be quashed.
JUDGMENT accordingly.