STATE OF GUJARAT Vs. PATEL KARSANBHAI MADHABHAI

JUDGEMENT

(1.) This appeal by the State of Gujarat is directed against the impugned judgment and order dated 29-5-1995, rendered in Summary Case No. 11 of 1987, by the learned Special Judge, Rajkot, wherein on the respondent Patel Karsanbhai Madhabhai, Proprietor of K. M. Oil Industries, Gondal, coming to be tried for the alleged contravention of Clause 26(vi) of the Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981, which is an offence punishable under Secs. 3 and 7 of the Essential Commodities Act, 1955, was at the end of the trial ordered to be acquitted.

(2.) When this matter came up for admission on 27-3-1996, at the very outset taking serious note of quite an unjustifiable protracted trial this Court was constrained to pass the following order :

(3.) In response to the aforesaid notices, the office has placed in our hands the report dated 8-4-1996 submitted by Mr. C. A. Sejpal, learned Special Judge, Rajkot, which reads as under.