THE STATE OF GUJARAT Vs. VINAYKANT KAPOORCHAND

JUDGEMENT

(1.) The Present Revision Application has been filed by the State of Gujarat through Dilip kumar Trikamlal Trivedi, Food Inspector, Food and Drugs Central Adm. Amreli, challenging the order dated 21-1-1986 passed by the learned J.M. F.C. Latli, Liliya discharging the respondent-original accused no. 2 before framing the charge as required under Section 246 of the Criminal Procedure Code.

(2.) The respondent is engaged in the manufacture, dealership and sale of "Chilly Powder" in the brand name "Rajhans". As can be seen from the report made by the learned Sessions Judge, Amreli, the respondent has refused to accept the notice of this Court issued while issuing rule, and therefore, he is deemed to have been served. Even thereafter also, he has not appeared before this Court either in person or through his Advocate, and therefore also, he is deemed to have been served. Order to this effect has also been passed by this Court vide its order dated 12-9 1986.

(3.)