State Of Gujarat On Behalf Of Hiren ... vs Dilip Dulabhai Thavani
2022 Latest Caselaw 2754 Guj

   R/CR.MA/20470/2021                                 ORDER DATED: 10/03/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/CRIMINAL MISC.APPLICATION NO. 20470 of 2021
                In R/CRIMINAL APPEAL NO. 1744 of 2021
                                With
                  R/CRIMINAL APPEAL NO. 1744 of 2021
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  STATE OF GUJARAT ON BEHALF OF HIREN GOVINDBHAI VADUKAR
                            Versus
                   DILIP DULABHAI THAVANI
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Appearance:
MR HK PATEL, APP for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                               Date : 10/03/2022

                                   ORAL ORDER

Order in the Criminal Misc. Application:-

This application is filed by the appellant-State for leave to appeal against the judgment of acquittal dated 23/03/2021 passed by the learned Judicial Magistrate First Class, Junagadh in Criminal Case No.392 of 2013 whereby learned Magistrate was pleased to acquit the respondent accused for the offence punishable under Sections 3(1)(ZZ)(IV)(VII)(VIII) and Section 26(2)(I)(II), 59(I) of Food Safety and Standard Act, 2006.

Heard Mr. H. K. Patel, learned APP for the appellant- State.

Nobody appeared in present application for the respondent.

R/CR.MA/20470/2021 ORDER DATED: 10/03/2022

Taking into consideration the submissions made by learned APP for the applicant and on perusing the material on record, it appears that the case requires consideration. Consequently, present application for leave to appeal is granted.

Order in the Criminal Appeal:-

Admit. Mr. Ashish Dagli, learned advocate waives service of notice of admission on behalf of respondent accused.

Registry is directed to show name of Mr.Ashish Dagli, learned advocate for respondent in the appeal.

(RAJENDRA M. SAREEN,J) ILA