BABUBHAI MOHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. U. M. Panchal for applicant. Rule waived by learned APP Mr. K. C. Shah for the respondent State.

(2.) THE present applicant came to be convicted for the offence punishable under Sections 7 and 16 of the Prevention of Food adulteration Act and was sentenced to undergo simple imprisonment of six months and to pay fine of, Rs. 1,000 by learned Judicial Magistrate. First Class, Municipal court, Surat, vide his judgment and order dated 27th of March, 2001. The applicant preferred an appeal before the Court of Sessions at Surat being criminal Appeal No. 19 of 2001 but the same was dismissed. Hence this revision application.

(3.) LEARNED Advocate for the applicant submits that the applicant was on bail all throughout the trial as well as all throughout the Criminal appeal No. 19 of 2001, but on pronouncement of judgment by the appellate Court on 31st of January, 2006, the applicant was surrendered to the custody. It is submitted that in this view of matter, after suspending substantive sentence of imprisonment, the applicant be released on bail during pendency of this Revision Application.