ARJANBHAI KARSHANBHAI Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) BY way of present petition the petitioner has prayed for quashing and setting aside the impugned order dated 20/10/2003 passed by the learned Sessions Judge in Criminal Appeal No. 3 of 1999 and the judgment and order dated 15/1/1999 passed by respondent no. 2 in case No. FOOD-TPS-2-ECA-95/1998.

(2.) THE issue involved in the present matter is squarely covered by the decision of this Court dated 22/9/2000 in Special Civil Application No. 8203 of 1995. The said decision reads as under:

(3.) HENCE, this petition will also be governed by the principle laid down in the aforesaid decision. Consequently the petition stands disposed of in terms of the order passed in the above petition. Rule is made absolute to the above extent.