STATE OF MAHARASHTRA Vs. ABDULAZAD ABDULKADAR BHATARI

JUDGEMENT

(1.) This is an appeal filed by the State impugning an order and judgment dated 10th October 2001 passed by the Judicial Magistrate First Class, Malkapur, acquitting the 15 accused of charges under Section 16 (Penalties) read with Section 17 (Offences by companies) of Prevention of Food Adulteration Act 1954 (PFA).

(2.) Before we proceed further, I am informed by the learned APP that accused nos.3, 4, 8 and 9 have expired and therefore, the appeal abates against those respondents/accused.

(3.) On 6th January 2020 since nobody was present in Court representing respondents, the Court appointed Ms. Ayushi Anandpara, an Advocate, as Amicus Curiae. Subsequently, of course Mr. Thobde appeared for respondents. Before I proceed with the case, I must candidly express my unreserved and uninhibited appreciation for the distinguished assistance rendered by Ms. Ayushi Anandpara, learned Amicus Curiae. I also record my appreciation for the sustained endeavour put forth by Ms. Anandpara, Amicus Curiae, for it has been of immense value in rendering the judgment.