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[Cites 3, Cited by 1]

Gujarat High Court

State Of Gujarat vs Chandrakant Gordhandas Tehlyani ... on 9 September, 2017

Author: A.G.Uraizee

Bench: A.G.Uraizee

                   R/CR.A/767/2015                                            ORDER




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     [LOK ADALAT]

               CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 767 of 2015

         ==========================================================
                          STATE OF GUJARAT....Appellant(s)
                                       Versus
                   CHANDRAKANT GORDHANDAS TEHLYANI (VENDOR) &
                            1....Opponent(s)/Respondent(s)
         ==========================================================
         Appearance:
         MR. J. K. SHAH, APP for the Appellant(s) No. 1
         MR KD SHROFF, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 2
         MR VA MANSURI, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 2
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE

                                     Date : 09/09/2017


                                      ORAL ORDER

[1] The appeal is taken up for Settlement in Lok Adalat.

[2] Mr. J.K. Shah, learned Assistant Public Prosecutor has appeared on behalf of the State and has produced withdrawal/settlement pursis, which is taken on record. The withdrawal/settlement pursis is signed by the authorized signatory, which is presented in person in the Court, and the pursis is counter signed by learned APP.

[3] It is submitted that the offeence alleged against the accused persons under the Prevention of Food Adulteration Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Sep 16 11:56:45 IST 2017 R/CR.A/767/2015 ORDER Act, is not serious in nature, the penalty/punishment prescribed for such offence is not substantial, and in view of the Sections 51 and 52 of the Food Safety and Standard Act, 2006, it is compoundable under Section 69 of the Act.

[4] In view of the withdrawal/settlement pursis, the present appeal stands disposed of.

[5] The Record and Proceedings (R & P) is ordered to be remitted to the Trial Court forthwith.

(A.G.URAIZEE, J) CHAIRPERSON M KUMAR Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Sep 16 11:56:45 IST 2017