Praveen Arora & Anr. vs Food Inspector & Anr.
2011 Latest Caselaw 44 Del

Citation : 2011 Latest Caselaw 44 Del
Judgement Date : 4 January, 2011

Delhi High Court

Praveen Arora & Anr. vs Food Inspector & Anr. on 4 January, 2011

Author: Shiv Narayan Dhingra

              *         IN THE HIGH COURT OF DELHI AT NEW DELHI


                                                 Date of Reserve: 15th December, 2010

                                Date of Order: January 04, 2011

                                   + Crl. MC No. 2224/2010
%                                                                               04.01.2011
        Praveen Arora & Anr.                                  ...Petitioner

        Versus

        Food Inspector & Anr.                                 ...Respondents

Counsels:

Mr. Vikas Arora for petitioners.
Mr. O.P. Saxena, APP for State/respondent.


        JUSTICE SHIV NARAYAN DHINGRA

1.      Whether reporters of local papers may be allowed to see the judgment?

2.      To be referred to the reporter or not?

3.      Whether judgment should be reported in Digest?


                                           JUDGMENT

1. By way of present petition, the petitioners have sought quashing of complaint filed

against the petitioner by Food Inspector and the order passed by learned ACMM dated

17th April, 2010 directing framing of notice against the petitioners on the ground that the

petitioners could not be proceeded against in view of the judgment of Supreme Court in

Dwarka Nath v Municipal Corporation of Delhi 1971 Legal Egle 600 and judgment of this

Court in Bharat Arora v State 1999 Legal Eagle 289.

2. The counsel for State agreed that the case of the petitioner was squarely covered

by the judgment of the Supreme Court in Dwarka Nath's case (supra) followed by this

Court in Bharat Arora (supra). He, however, sought time to find out if the above judgment

of Supreme Court has been overruled by a subsequent judgment but he could not

Crl.MC 2224/2010 Page 1 Of 2 produce any subsequent judgment, overruling 'Dwarka Nath's case.

3. In view of above, the petition is allowed and the complaint case against the

petitioners titled as "Food Inspector v Parveen Arora & Anr. and notice dated 17th April,

2010 whereby the notice was framed against the petitioners are hereby quashed.

January 04, 2011                                         SHIV NARAYAN DHINGRA, J
rd




Crl.MC 2224/2010                                                                Page 2 Of 2