STATE OF GUJARAT Vs. MANILAL FARASRAM PUROHIT

JUDGEMENT

(1.) HEARD learned Additional Public Prosecutor for the appellant State Ms. C.M. Shah.

(2.) BY way of this Appeal, the appellant State has challenged the well reasoned judgment and order dated 20.12.2004 of the learned Chief Judicial Magistrate, Valsad in Criminal Case No.1691/1986, wherein the main accused Manilal Farasram Purohit was acquitted for the offences punishable under Sections 7 and 16 of the Prevention of Food Adulteration Act, 1954.

(3.) THE matter is of the year 1986 as the accused was not appearing despite summons and therefore, non -bailable warrant came to be issued as even after bailable warrant was issued the accused could not be served, as per the Office Note. The case of the prosecution is as under : -