RAGHAV GUPTA vs. STATE ( NCT OF DELHI)

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO.     562            OF 2020 (Arising out of S.L.P.(Crl.) No. 2942 of 2020)

JUDGMENT NAVIN SINHA, J. Leave granted. 2. The appellant questions his prosecution under Rule 32(e) of the   Prevention   of   Food   Adulteration   Rules,   1955   (hereinafter called   as   “the   Rules”)   framed   under   the   Prevention   of   Food Adulteration Act, 1954 (in short “the Act”). 3. We have heard learned counsel for the parties at length. Though   several   grounds   have   been   urged   to   challenge   the prosecution, we are satisfied that the appeal can be disposed of Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.09.04 16:18:18 IST Reason: on a single  undisputed  ground.     The  facts  shall  therefore  be 1 stated with brevity only to the extent necessary for purposes of the present order. 4. The Food Inspector purchased sealed samples of Snapple Juice Drink on 03.05.2011 for analysis.  The report of the Public Analyst  dated   30.05.2011,   held   that   the   sample   confirmed   to standards but was misbranded being in violation of Rule 32(e), lacking   in   necessary   declaration   of   lot/batch   numbers.     The appellant was stated to be one of the Directors of M/s. V & V Beverages   Pvt.   Ltd.   which   imported   the   drink   from   foreign manufacturer Schweppes International Rye Brook duly cleared by the Customs department. 5. A complaint case no. 4 of 2012 was lodged by the Food Inspector on basis of the report dated 30.05.2011. Notices were issued   to   the   appellant   under   Section   251   of   the   Criminal Procedure   Code   (hereinafter   referred   to   as   ‘the   Code’).   The appellant preferred an application for discharge under Section 294 of the Code read with Section 192 of the Act inter alia on the ground that the product had the necessary barcode on it and which contained all the relevant information as required by Rule 2 32(e) such as batch no./code no./lot no. The application having been rejected, the appellant raised the same ground before the High Court which also failed to consider the same.  6. Ms. Geeta Luthra, learned senior counsel appearing for the appellant, submitted before us and which could not be countered by Shri Jayant K. Sud, learned Addl. Solicitor General appearing for the respondent, that the necessary information as required under Rule 32(e) was available in the barcode which could all be revealed by a barcode scanner. 7. That  the   barcode   was  available   on  the   sample  is  not  in dispute. In view of the fact that the relevant information under Rule   32(e)   with   regard   to   the   lot/code/batch   identification   to facilitate it being traced to the manufacturer are available in the barcode and which can be decoded by a barcode scanner, we are of the considered opinion that no useful purpose is going to be served by allowing the present prosecution to continue and it will be an abuse of the process of law, causing sheer waste of time, causing   unnecessary   harassment   to   the   appellant,   if   the prosecution is allowed to continue.  3 8. We therefore allow the appeal and quash the prosecution of the appellant in CC No. 04 of 2012 pending before the ACMM­2, Patiala House Court, New Delhi.  The appeal is allowed.   …………...................J. [R.F. NARIMAN] …………...................J. [NAVIN SINHA] …………...................J. [INDIRA BANERJEE] NEW DELHI SEPTEMBER 04, 2020 4