HOLARAM MULCHAND KHUHA Vs. STATE

JUDGEMENT

(1.) RULE. Mr. K. T. Dave, learned APP wavies service of rule on behalf of the State. 1. The petitioner is convicted for the offence punishable under Section 16 of the Prevention of Food Adulteration Act for the period of 1 year R. I. and fine of Rs. 1,000/- in default further R. I. of 1 month. The said order was confirmed by the learned Appellate Judge in an appeal bearing No. 64/2002. The applicant has preferred the present application and considering the fact that the short sentence is imposed and the revision application is likely to consume some time, before it is taken up for final hearing, prayer for bail is required to be granted. Hence, I pass the following order :-

(2.) THE applicant is released on bail on his furnishing personal bond of rs. 5,000/- and with one surety of the like amount before the appropriate court and to the satisfaction of the Court. Direct Service is permitted.