ASHWIN KUMAR JAYNTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr. D. K. . Modi for the applicants.

(2.) IT is submitted that the collected sample was not heated nor boiled nor was stirred. Thereby, there was breach of statutory provisions. He has relied upon the decision of Laxmichand Bhailal Thakkar v. State of Gujarat and another. 1

(3.) THE impugned judgment does not indicate that the sample of Ghee collected was heated or boiled and was thoroughly stirred.