STATE OF GUJARAT Vs. MAHESHWARI MILLS

JUDGEMENT

(1.) THIS appeal is directed against the judgement and order dated 30th September, 1992 passed by the learned Special Judge, Court No.4, Ahmedabad in Special Criminal Case No.22 of 1991.

(2.) THE charge against the respondents-accused is of contravention of clause 3(d) of the notification dated 7th March, 1988 issued by the Textile Commissioner under section 17 of the Textile (Control) Order, 1986, which in turn was issued under section 3 of the Essential Commodities Act which amounts to an offence under sections 7 and 8 of the Essential Commodities Act.

(3.) PURSUANT to the lodging of the aforesaid first information report, investigation came to be carried out and upon culmination of the investigation, a charge-sheet came to be filed before the Special Court, Ahmedabad and came to be registered as Special Criminal Case No.22/91.