Madras High Court
M/S.Sabu Trade Private Limited vs The State Of Tamilnadu on 26 November, 2021
Crl. O.P. No. 11495 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 26.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR
Crl. O.P. No. 11495 of 2017
and Crl.M.P.No.7562 of 2017
1.M/s.Sabu Trade Private Limited,
Rep by its Director Vikash Sabu
2.Gopal Sabu
3.Kaushalya Devi Sabu
4.Vishal Sabu . . . Petitioners
Versus
1.The State of Tamilnadu,
Rep by its Secretary,
Department of Health and Family Welfare,
Secretariat, Chennai.
2.The Commissioner of Food Safety,
Office of the Commissioner of Food Safety,
5th Floor, DMS Building,
Teynampet, Chennai-6.
3.The Designated Officer,
District Food Safety Office,
Salem-636001.
4.The Food Safety Officer,
Sooramangalam Zone-1,
Salem District 636001.
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Crl. O.P. No. 11495 of 2017
5.The Managing Director,
Sago Serve,
Jagirammpalayam, Omalur Main Road,
Salem-636 302. . . . Respondents
PRAYER : Criminal Original Petition filed under Section 482 Cr.P.C., to
quash the 1st respondent Order R.No.1643/2014/S6/FSSA dated 17.02.2017 in
STC.No.201 of 2016 pending on the file of the Hon'ble Judicial Magistrate
No.III, Salem.
For Petitioners : Mr.C.Kanagaraj
For R1 to R4 : Mr.S.Vinoth Kumar
Government Advocate (Crl.Side)
For R5 : Notice Sent Service Awaited.
ORDER
This Criminal Original Petition has been filed to quash the order of the 2nd
respondent, dated 17.02.2017, in relation to S.T.C.No.201 of 2016 pending on
the file of the Judicial Magistrate No.III, Salem, mainly on the ground that
samples have not been taken and prosecution has been launched beyond the
period of limitation.
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Crl. O.P. No. 11495 of 2017
2.It is the second round of litigation. On an earlier occasion. this Court,
by order in Crl.O.P.No.24678 of 2016, dated 17.11.2016, has remanded the
matter to the Commissioner of Food Safety to give reasons for sanction and pass
orders in accordance with Section 77 of Food Safety and Standards Act, 2006.
Now, the Commissioner of Food Safety, has passed an order, dated 17.02.2017,
giving the reasons for sanction and for condonation of delay. Again, this
Criminal Original Petition has been filed by the petitioners to quash the order
passed by the Commissioner, mainly on the ground that, samples have not been
taken as per law.
3.The Court was already not inclined to quash the proceedings and
remanded the matter to set right the mistake committed by the officers. Now,
again, by way of other ground, the quashment cannot be sought indirectly. In
such view of the matter, this Court is of the view that the petitioner shall raise
all his legal grounds before the trial Court and the trial Court shall decide the
case expeditiously and dispose the matter without any further delay, considering
the legal pleas and also shall decide the issues on its own merits.
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Crl. O.P. No. 11495 of 2017
4.Accordingly, this Criminal Original Petition is dismissed. Consequently,
connected Miscellaneous Petition is closed.
5.At this stage, the learned counsel appearing for the petitioners seeks
indulgence of this Court to grant an order dispensing with the personal
appearance of the petitioners. Accordingly, the personal appearance of the
petitioners before the trial Court is dispensed with, except for receipt of copies,
answering the charges, questioning under Section 313 Cr.P.C., passing of
judgment, or on any other date as may be required by the trial Court.
26.11.2021
psa/mkn
Index : Yes / No
Internet: Yes
Speaking/non speaking order
To
1.The Judicial Magistrate No.III,
Salem.
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Crl. O.P. No. 11495 of 2017
2.The Secretary,
Department of Health and Family Welfare,
Secretariat, Chennai.
3.The Commissioner of Food Safety,
Office of the Commissioner of Food Safety,
5th Floor, DMS Building,
Teynampet, Chennai-6.
4.The Designated Officer,
District Food Safety Office,
Salem-636001.
5.The Food Safety Officer,
Sooramangalam Zone-1,
Salem District 636001.
6.The Public Prosecutor,
High Court, Madras.
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Crl. O.P. No. 11495 of 2017
N. SATHISH KUMAR, J.
psa/mkn
Crl. O.P. No. 11495 of 2017
26.11.2021
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