M/S Varun Beverages Limited vs State Of Rajasthan
2021 Latest Caselaw 7436 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                             S.B. Criminal Miscellaneous (Petition) No. 5486/2021

                                   M/s Varun Beverages Limited
                                                                                                      ----Petitioner
                                                                        Versus
                                   State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Anuroop Singhi Mr. Devansh Sharma Mr. Rohit Solanki For Respondent(s) : Mr. S.S. Ola, PP

HON'BLE MR. JUSTICE INDERJEET SINGH Order 09/12/2021

Counsel for the petitioner submits that the proceedings

initiated by the Department against the petitioner is barred by

Sub-section 3 of Section 46 of Food Safety and Standards Act,

2006. Counsel further submits that second RFL report was

received on 30.12.2014, whereas the life of the product expired

on 07.12.2014 and prayed for quashing of the complaint.

In support of his contention counsel relied on the judgments

passed by the Madras High in the matter of M. Mahadevan Vs.

Food Safety Officer reported in 2017 (2) FAC 498 &

Dayachand Vs. The State of Madhya Pradesh reported in

2017 (1) FAC 253.

In that view of the matter, list this matter in the first week of

February, 2022.

Meanwhile, further proceedings pending before the trial

Court in criminal complaint No. 5588/2018 shall remain stayed.

(INDERJEET SINGH),J

CHETNA BEHRANI /47

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