STATE OF MAHARASHTRA Vs. MAHESH KANHAIYALAL NARAYANI

JUDGEMENT

(1.) HEARD.

(2.) A short point involved in this petition is whether orders could be passed by Chief Judicial Magistrate under section 11(5) of the Prevention of Food Adulteration Act, 1954 (for short, "the PFA Act") in respect of property articles which were not produced before the Court.

(3.) IN the result, the petition is dismissed.