DAULAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) The petitioner was convicted by the relevant Judicial Magistrate, First Class vide judgment dtd. 3/11/2017 for commission of offence under Sec. 7(i) and (iii) of the Prevention of Food Adulteration Act, 1954 and consequently, in terms of Sec. 16(1)(a)(i) thereof, sentenced to six months' R.I. together with fine of Rs.1,000.00. The conviction and sentence have since been affirmed by the relevant Additional Sessions Judge, in appeal, vide judgment and order dtd. 2/11/2022.

(3.) The appellate judgment and order, upon being challenged by the petitioner in revision before the High Court of Madhya Pradesh [High Court, hereafter], was not considered on merits and stood dismissed by the impugned judgment and order dtd. 25/1/2024, which we presently propose to notice.