DINESH KUMAR Vs. STATE

JUDGEMENT

(1.) Vide this order, I shall dispose of the two criminal revision petitions bearing Nos.252/2012 and 259/2012 as in both the cases the petitioner has been convicted for being found running Vinayak Restaurant at House No.1450, East Jyoti Nagar, Loni Road, Shahdara, Delhi-110093 in an unhygienic condition without obtaining municipal licence. He was challaned on two different dates i.e. 27.08.2008 and 30.11.2010 vide challan numbers 316847 and 426772 respectively. In respect of Challan No.316847, the petitioner was convicted and sentenced to pay a fine of Rs.1150/- and in default, to undergo simple imprisonment for a period of three days. In Challan no.426772 also, he was convicted and sentence to pay a fine of Rs.1150/- and in default, to undergo simple imprisonment for a period of three days.

(2.) The petitioner preferred Criminal Appeals No.11/2012 and 12/2012 challenging his conviction and sentence in Challans No.316847 and 426772 which were dismissed by learned Addl. Sessions Judge.

(3.) Feeling aggrieved, the petitioner has preferred these two criminal revision petitions praying for his acquittal solely on the ground that he was holder of valid municipal licence to run Restaurant, hence could not have been challaned or convicted by the Courts below.