THE HONOURABLE SRI JUSTICE K. LAKSHMAN
CRIMINAL PETITION No. 2222 OF 2021
ORDER:
This petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in C.C.No.669 of 2020 on the file of the Junior Civil Judge-cum-Judicial Magistrate of First Class, Adilabad. The petitioner herein is accused in the said CC. The offences alleged against the petitioner is under Sections 270 and 273 of IPC.
2. Learned counsel for the petitioner as well as the learned Assistant Public Prosecutor would submit that the subject matter is squarely covered by a common order in Chidurala Shyamsubder v. State of Telangana1 rendered by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, and placed copy of the said judgment for perusal.
3. In Chidurala Shyamsubder's case (supra), a learned Single Judge of the High Court, following the guidelines laid down by the Hon'ble Supreme Court in State of Haryana v. Bhajan Lal2, held that the Police are incompetent to take cognizance of the offences punishable under Sections 45 and 59(1) of the Food Safety and Standards (FSS) Act, 2006, investigating into the offences along with other offences under the provisions of the Indian Penal Code, 1860, and filing 1 Crl.P.No.3731 of 2018 & batch, decided on 27.08.2018 2 1992 Supp. (1) SCC 335 charge sheet is grave illegality, as the Food Officer alone is competent to investigate and to file charge sheet following the Rules laid down under Sections 41 and 42 of FSS Act, whereas, in the present case, the Police have registered the crime for the offences under Sections 270 and 273 of IPC. Therefore, the said proceedings in C.C.No.669 of 2020 against the petitioner herein are contrary to the principle held by the learned Single Judge of the High Court in Chidurala Shyamsubder (supra) and, accordingly, the same are liable to be quashed.
4. In view of the above submission, the present Criminal Petition is allowed in terms of the judgment in Chidurala Shyamsubder (supra), and the proceedings in C.C.No.669 of 2020 on the file of the Junior Civil Judge-cum-Judicial Magistrate of First Class, Adilabad are hereby quashed against the petitioner/Accused No.1.
5. Since the proceedings in C.C.No.669 of 2020 are quashed, the petitioner is at liberty to file an appropriate application before the Junior Civil Judge-cum-Judicial Magistrate of First Class, Adilabad seeking release of the seized property and the learned Magistrate shall consider the same and release the seized property on verification of the ownership.
6. Miscellaneous petitions pending, if any, in this Criminal Petition, shall stand closed.
7. __________________ K. LAKSHMAN, J Date: 22.03.2021 dv