STATE OF MAHARASHTRA Vs. MUNSHIKUMAR ARORA

JUDGEMENT

(1.) This State of Maharashtra has come in appeal, against the order of the Metropolitan Magistrate, 22nd Court, Andheri, Bombay, dated 8-10-1975, by which the respondent Munshikumar Aroara was acquitted of the charge under section 7(i) read with section 2(i)(i) of the Prevention of Food Adulteration Act, read with section 16 of the same Act.

(2.) The Criminal Application is for condoning the delay of 65 days in presenting this appeal.

(3.) The matter related to the taking of a sample of turmeric powder from Hotel Radio Punjab, situated in Nadiadwala building S.V. Road, Andheri, where the respondent was found selling goods.