HASMUKHBHAI JAYANTILALA KOTAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Criminal Misc. Application, the petitioner has prayed for the following reliefs:-

(2.) However, for the purpose of testing, a sample was drawn. The analysis revealed that it was a case of misbranding.

(3.) It appears that the petitioner filed an application before the authority concerned for release of the stock of butter. Since the authority did not decide the application, the petitioner filed Special Criminal Application No. 3153/13. On 19.11.2013, a learned Single Judge of this Court passed the following order.