STATE OF GUJARAT Vs. PRAVINBHAI VISHNURAM JOSHI

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor Ms. Monali H. Bhatt for the appellant State.

(2.) BY way of this Appeal, the appellant State has felt aggrieved by the judgment and order dated 08.02.1991 of the learned Judicial Magistrate First Class, Dhari in Criminal Case No.253/1988 whereby the accused Pravin Vishnuram Joshi was acquitted of the offences punishable under Sections 2, 7 and 16 of the Prevention of the Food Adulteration Act.

(3.) WHILE going through the record of the case, it appears that this Appeal has been ordered to be kept ready for admission way back on 12.08.1999. However, because of the lethargy or whatever reasons best known, the Appeal for 24 years was not listed on Board.