SANJEEV SHARMA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.Rev.P. 199/2017 & Crl.M.A.13186/2017 (stay)

(2.) The petitioner was charged with having committed an offence under Section 40(a) of the Delhi Excise Act, 2009, i.e., for allegedly consuming liquor in a public place. The offence is alleged to have been committed on 20.06.2011.

(3.) It is pointed out by the learned counsel for the petitioner that from day one the petitioner had been seeking to plead guilty and to pay the fine prescribed by the Section 40(a) of the Delhi Excise Act, 2009. He submits that since it is a case of first offence, the prescribed punishment is only a fine upto Rs.5,000/-.