STATE OF MP Vs. JPGENDRA SINGH

JUDGEMENT

(1.) HEARD Shri Desai, learned PP for the applicant State and Shri Harish Kumar, LC for the respondent accused.

(2.) THE State is aggrieved by the order of discharge passed by CJM, Indore in Criminal Case No. 11543/99, discharging accused respondents of the charge u/s 7/16 of the Prevention of Food Adulteration Act, 1954.

(3.) THE revision is accordingly dismissed. Desai, Public Prosecutor for State; Harish Kumar for non applicant.