HARI CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THIS is a petition under Section 482 Cr. P.C. directed against the impugned orders of the learned Additional Chief Metropolitan Magistrate dated July 6, 1982 dismissing the application of the accused petitioner seeking his discharge in the case on the ground that the sanction for prosecuting the accused/petitioner was illegal as also against the order of the learned Additional Sessions Judge dated August 19, 1986 dismissing the revision petition of the petitioner against the said order of the learned Additional Chief Metropolitan Magistrate. Besides challenging these two orders of the courts below the petitioner has also taken an independent ground for quashing the proceedings pending against the petitioner in case No. 532-A/3 of 1979, Customs v. Zafar Mohd, that there has been undue and inordinate delay in the conclusion of the trial of the case.