BANARSI DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) MR . M.S. Rakkar Sr. Advocate contends Sh. Moti Ram who states himself to have been Govt. Food Inspector 28.5.1986 was not in fact notified as Govt. Food Inspector to seize samples of food stuff from their vendors and to have them analysed from the public Analyst, Haryana. On this point, Sh. Vivek Singal, Advocate the State of Haryana has not been able to produce before me today any such notification. This revision is, therefore, admitted. Execution the sentence of imprisonment and that of fine passed on the petitioner stayed and it shall remain stayed till the disposal of the revision on provide the furnishes bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Karnal.