GURBAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD.

(2.) OFFENCE alleged is under sections 420/272/273 IPC and section 16 of the Prevention of Food Adulteration Act, 1954 (for short, the Act). Counsel for the petitioner submits that alleged recovery of adulterated synthetic milk has been effected and section 420 IPC is not attracted in view of specific provisions of the Act, under which the offence is bailable.