REGENT COMPUTRONICS PVT. LTD.

JASPAL SINGH Appellant

V/S

STATE Respondents

Referred Judgements :-

PARDEEP KUMAR V. STATE (U.T.) CHANDIGARH [REFERRED TO]
CHANDER BHAN V. STATE OF HARYANA [REFERRED TO]
MANOJ KUMAR V. STATE OF HARYANA [REFERRED TO]
SAT PAL V. STATE OF HARYANA [REFERRED TO]
RAM KISHAN V. STATE OF HARYANA [REFERRED TO]
BHAGELOO V. STATE OF U.P [REFERRED TO]
MAHAVIR V. STATE THROUGH GOVT. FOOD INSPECTOR [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI V. TEK CHAND BHATIA [REFERRED TO]
KRISHAN KUMAR NARANG V. STATE (U.T.) CHANDIGARH [REFERRED TO]
TIRATH RAM V. STATE OF PUNJAB [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
BRAHAM DASS VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
KRISHAN GOPAL SHARMA VS. GOVERNMENT OF N C T OF DELHI [REFERRED TO]
SANTA PRIYA ENGINEERS PVT LTD VS. UDAY SANKAR DAS [REFERRED TO]
STATE OF BIHAR VS. RAMDARAS AHIR [REFERRED TO]
ANURAG BAITHA VS. STATE OF BIHAR [REFERRED TO]
DES RAJ S O RAM SARUP VS. STATE OF HARYANA [REFERRED TO]
MOHINDER SINGH VS. STATE OF CHANDHIGARH [REFERRED TO]
MAHABIR VS. STATE OF HARYANA [REFERRED TO]
BEHARI LAL VS. STATE [REFERRED TO]
MANJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) ON 25.2.2008, this Court had passed the following order :-

(2.) THEREAFTER Mr.Gurvinderpal Singh, Advocate, who was appointed as Amicus Curiae, sought adjournment on 13.3.2008. Case was again adjourned on 10.4.2008, 1.5.2008 and 20.5.2008. A Coordinate Bench, on 19.11.2008, had passed the following order :-

(3.) PETITIONER Jaspal Singh (Pal Singh) was apprehended by Balbir Singh, Food Inspector, in Sector 16, Chandigarh, on 29.9.1987 at 7.30 A.M. He was found in possession of 20 Kgs. of un-indicated milk. The milk was being carried in a drum. Food Inspector served a notice Ex.PA and purchased 750 mls. of milk by paying Rs. 3/-. Receipt Ex.P3 to this effect was executed by the accused. Food Inspector has stated in the complaint that the milk was made homogeneous and it was divided into three equal parts and the sample was taken in three dry and clean bottles. Complaint submitted by the Food Inspector is Ex.PE. The complaint was instituted on 11.11.1987. Complaint reveals that the sample sent to Public Analyst was not in consonance with the standards prescribed for un- indicated milk. The report of Public Analyst has been exhibited as Ex.PD. Public Analyst had found that the milk fat was 3% and milk solids not fat was 8.2%. Thus, it was opined as under :-

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JASPAL SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

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