LAWS(GJH)-2008-2-358

STATE OF GUJARAT Vs. HIRANAND @ RAMESH ISHWARDAS JAISINDHANI

Decided On February 07, 2008
STATE OF GUJARAT Appellant
V/S
Hiranand @ Ramesh Ishwardas Jaisindhani Respondents

JUDGEMENT

(1.) RULE . Mr. B.S. Patel, learned advocate waives service of notice of rule on behalf of respondent No.2.

(2.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioner, State of Gujarat has challenged the judgment and order dated 3rd December, 2007 passed by the learned Presiding Officer and Fast Track Court No.12, Vadodara in Criminal Revision Application No.272 of 2007, whereby the learned Judge has allowed the revision application filed by the respondent herein by setting aside the order dated 12th October, 2007 passed by the learned Judicial Magistrate First Class, Vadodara and has directed that the custody of the muddamal jaggery be handed over to the respondent herein and has further granted him permission to dispose it of as may be deemed proper.

(3.) THE facts stated briefly are that pursuant to a raid carried out in the godown of the respondent herein, jaggery stated to be rotten jaggery was seized and the First Information Report being Panigate Police Station, III Crime Register No.657/07 came to be registered against the respondent and other persons.