SRINIVAS GIRIYA PADMASHALI Vs. I P PATEL

JUDGEMENT

(1.) RULE. Mr. A. J. Desai, learned APP waives service of rule on behalf of the respondent State.

(2.) THE applicant has been convicted for the offences punishable under section 2 (ia) (j) read with Sections 7 and 16 of the Prevention of Food adulteration Act, 1954 to undergo simple imprisonment of six months with fine of rs. 1,000, in default to pay fine, to further undergo simple imprisonment for one month, by the learned Judicial Magistrate, First Class, Municipal Court, surat.

(3.) THE application is allowed and the applicant is ordered to be released on bail in connection with order of conviction passed by the learned Judicial magistrate, First Class, Municipal Court, Surat dated 31st August 2005 in Prevention of Food Adulteration Case No. 60 of 2000, on his executing a bond ofrs. 5,000 (Rupees Five Thousand Only) with one surety of the like amount to the satisfaction of the lower Court. The above sentence is hereby suspended till final hearing of Criminal Revision Application No. 647 of 2006, subject to the conditions that the applicant. (a) shall not take undue advantage of his liberty or abuse his liberty; (b) shall not act in a manner injurious to the interest of the prosecution; (c) shall maintain law and order; (d) shall mark his presence before the concerned Police Station between 1st to 10th of every month between 9. 00 a. m. and 2. 00 p. m. ; (e) shall not leave the State of Gujarat without prior permission of the sessions Judge concerned; (f) shall furnish the address of his residence at the time of execution of the bond and shall not change the residence without prior permission of this Court; (g) shall surrender his passport, if any, to the lower Court, within a week;