GAUTAM HARI SINGHANIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Taken up for final disposal forthwith by the consent of learned Advocates for the parties.

(3.) In this application, the applicant has questioned correctness of the order dtd. 19/5/2014 passed by the learned Judicial Magistrate, First Class, Court No.4, Nagpur, whereby the learned Magistrate was pleased to issue process for the offences under Ss. 18(1), 49 and 36 (1) of the Legal Metrology Act, 2009 (hereinafter referred to as "the Act of 2009" for short) read with Rule 18(1) and 24 of Legal Metrology (Packaged Commodities) Rules, 2011 (hereinafter referred to as "the Rules of 2011" for short).