LAWS(GJH)-2007-1-37

BHAGWANDAS C PATEL Vs. NEW AHMADI RESTAURANT

Decided On January 25, 2007
BHAGWANDAS C.PATEL Appellant
V/S
NEW AHMADI RESTAURANT Respondents

JUDGEMENT

(1.) THE Baroda Municipal Corporation, through its Food inspector Bhagvandas C. Patel has preferred this appeal under Section 378 of the code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short)challenging the order of acquittal dated 15/2/1991 passed by the learned JMFC (Mun.)Vadodara in Criminal Case No. 8090 of 1985 acquitting the present respondents original accused of the charge of commission of offences punishable under Sections 7 and 16 of the Prevention of Food adulteration Act, 1955 (hereinafter referred to as 'the Act' for short ).

(2.) THIS Court (Coram: K. J. Vaidya, J.)vide order dated 20. 4. 1995 granted leave and admitted the appeal.

(3.) BRIEF facts leading to filing this appeal deserves to be set out as under.