A R PATEL Vs. DHIREN KUMAR CHIMANBHAI SHAH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE applicant Ahmedabad Municipal Corporation through its Food inspector original complainant has filed this application praying for leave to appeal under Section 378 (4) of the Code challenging the order of acquittal dated 9. 6. 2006 passed by the learned Metropolitan Magistrate, Ahmedabad in Criminal Case No. 147 of 2002 acquitting the respondent original accused of the charge committing an offence punishable under Sections 7 and 16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the Act' for short ).

(3.) THIS Court on 19. 1. 2007 issued Rule, which was made returnable on 9. 2. 2007.