Rajasthan High Court - Jodhpur
Jagdish Arora vs State on 7 July, 2020
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Criminal Misc (Pet.) No. 4844/2019
Jagdish Arora
----Petitioner
Versus
State
----Respondent
For Petitioner(s) : None present
For Respondent(s) : Mr. Anil Joshi, P.P.
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 07/07/2020 While dictating the judgment, it came to light that the learned counsel for the petitioner did not address the court on certain important aspects of the matter, to be specific, the fact that the second sample of the adulterated food article was forwarded to the CFL, Poona, from where a report has already been received that the same was in a condition fit for analysis and that the same was adulterated on the ground of addition of extraneous synthetic food colour and also as the same was rancid. Thus, the matter is required to be re-heard. The case is released from 'tied up' category.
(SANDEEP MEHTA),J 26-Pramod/-
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