KANUBHAI PRAHLADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is preferred by the applicant apprehending his arrest in connection with the offence registered with the Kadi Police station being CR No. I -92 of 2012 for offence punishable under section 272, 273 and 406 of the Indian Penal Code.

(2.) LEARNED advocate Mr. Kharadi appearing for the applicant has urged that the offence is said to have been committed on 22 nd February 2012 and whereas the complaint is filed four months later and therefore the delay itself would entitle the applicant to be enlarged on bail. Moreover, he has pointed out from the report of the Laboratory Ghaziabad that there is nothing adverse except that sample is 'misbranded' as the maximum punishment under the Food Safety and Standards Act, 2006 would be fine.

(3.) LEARNED Additional Public Prosecutor Mr. Maulik G. Nanavati does not dispute the submissions made by learned advocate.