ROHIT GOTHI, NOMINATED DIRECTOR, HINDUSTAN COCACOLA BEVERAGES, PRIVATE LIMITED, ORCHID CENTER Vs. STATE OF MAHARASHTRA, THROUGH ASHOK MAHADEV PAWAR, INSPECTOR OF LEGAL METROLOGY, LATUR DIVISION 2, DIST LATUR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of both the parties, the matter is heard for final disposal..

(2.) The applicant is impleaded as accused in Criminal complaint bearing Summary Trial Case No. 3505 of 2016, pending in the Court of 5th, Judicial Magistrate, First Class, Latur.

(3.) The complaint was filed by Inspector of Legal Metrology, Latur, for offence under Section 18(1), 36(1) of the Legal Metrology Act, 2009 read with Rule 7(2)(i),9 of the Legal Metrology ( Packaged Commodities) Rules, 2011..