Arjundas Chetandas Dhanwani vs State Of Gujarat
2021 Latest Caselaw 2119 Guj

           R/CR.A/226/2021                                         ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/CRIMINAL APPEAL NO. 226 of 2021
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               ARJUNDAS CHETANDAS DHANWANI
                           Versus
                     STATE OF GUJARAT
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Appearance:
MR ANAND B GOGIA(5849) for the Appellant(s) No. 1
MR BB GOGIA(5851) for the Appellant(s) No. 1
MS MUSKAN A GOGIA(6624) for the Appellant(s) No. 1
 for the Opponent(s)/Respondent(s) No. 2
MS JIRGA JHAVERI, APP (2) for the
Opponent(s)/Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE R.M.CHHAYA
        and
        HONOURABLE MR. JUSTICE R.P.DHOLARIA
                    Date : 11/02/2021
                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) The present appeal under Section 76 of the Food Safety and Standards Act, 2006, is directed against the judgment and order of conviction and sentence dated 31.12.2020 passed by the learned Municipal Judicial First Class, Rajkot in Criminal Case No. 15 of 2015.

We have heard Mr. Anand Gogia, learned advocate for the appellant and Ms. Jirga Jhaveri, learned APP for the respondent no.1 State.

The appeal requires consideration. Hence, Admit. Ms. Jhaveri, learned APP waives for respondent no.1.

(R.M.CHHAYA, J)

(R.P.DHOLARIA, J) BIJOY B. PILLAI