AMAR NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 16th November, 1994, whereby the appellate Court accepted the appeal filed by the petitioner against his conviction under section 16(1)(a)(i) of the Prevention of Food Adulteration Act, 1954, but remanded the case back to the trial court for proceeding according to law.

(2.) THE facts giving rise to this petition are as under :-

(3.) AS against this, the learned State counsel Miss Aparna Mahajan has urged that the order under challenge in this court was merely one of remand and as food adulteration was a social evil, no latitude should be given to the petitioner and a mere technical flaw in the conduct of the trial before the first court should not allow the accused-petitoner to go scot free.