STATE OF GUJARAT Vs. BHARATBHAI GOVINDJIBHAI BALDHA

JUDGEMENT

(1.) The petitioner has filed this criminal revision application u/s 397 read with Section 401 of the Code of Criminal Procedure, 1973 and challenged order dated 16-4-2007 passed by the learned J.M.F.C., Dhoraji below Exh 73 in Criminal Case No. 744 of 1999.

(2.) The respondent is being prosecuted for the offence punishable under the provisions of the Prevention of Food Adulteration Act, 1954.

(3.) The prosecution examined complainant P.W. 1 C.S. Gohel, and P.W. 2 Navinchandra Bhagwanji. Thereafter the evidence was closed and further statement of respondent was recorded u/s 313 of the Code of Criminal Procedure, 1973. The respondent in his further statement stated that he wanted to examine two witnesses. Therefore, respondent gave application Exh. 73 to examine the witnesses named therein.