- (1.) THIS appeal is directed against the judgment dated 21 -7 -1986 passed by the High Court of Bombay, Nagpur Bench, Nagpur in Criminal Appeal No. 319 of 1981. By the aforesaid judgment the High Court dismissed the appeal directed against the order of acquittal passed by the learned Magistrate, Ist Class (Corporation) Nagpur. Respondent 1 was charged under Section 16(1)(a)(i) read with Section 7(i) of the Prevention of Food Adulteration Act, 1954 for selling adulterated milk. As aforesaid, the learned Magistrate acquitted the said respondent and the appeal has been dismissed by the High Court. The High Court has indicated that although the Bombay High Court in State of Maharashtra v. Narayan Dewlu Shanbhag1 held that Gurber's method of analysis of the quality of food substance was not of assured quality and accuracy and such method was not certified by the Indian Standard Institute. The public analyst however followed Gurber's method and on the basis of such report the prosecution case was initiated. In that view of the matter the High Court did not intend to interfere with the order of acquittal. In our view, the High Court has taken a reasonable view and interference by this Court is not warranted. The appeal, therefore, fails and is dismissed accordingly. Appeal dismissed.;