UNION OF INDIA Vs. PARTAP SINGH

JUDGEMENT

(1.) By this application the applicant submits that he made efforts to deposit the amount of fine to pursuance of the judgment of this Court dated 28th Jan., 1980, passed in Cr. As. 195 and 196 of 1975 ( State Vs. Partap Singh and another) but he was not able to deposit the amount of fine as it could not be ascertained, despite a request made in writing through an application filed by him before Shri V.R; Gupta, Metropolitan Magistrate as to who was the successor court to the trial court which had tried the respondents in respect of an offence under section 7 read with section 16 of the Prevention of Food Adulteration Act, 1954. The applicant further states that on being informed that Shri K.C. Lohia, Metropolitan Magistrate, was the successor court to the trial Court which tried the respondents, approached the said Court for depositing the amount of fine but Shri Lohia refused to accept the fine stating that so far orders of this Court have not been communicated to him. It is accordingly prayed that a copy of the judgment of this Court in the above noted appeals be sent to Shri Lohia to enable him to accept the deposit. It is indeed unfortunate that the deposit of fine could not be made, in the circumstances noted above. The office report shows that a copy of the judgment of this Court has already been sent to the learned Sessions Judge, Delhi. The applicant should approach the learned Sessions Judge for appropriate orders.

(2.) With the above observations, Cr. M. 372 of 1980 is dismissed. The applicant is allowed a fortnight's time with effect from today to deposit the fine. Application dismissed.