KISAN SEVA SAHAKARI SAMITI LTD Vs. BACHAN SINGH

JUDGEMENT

(1.) Both these applications for revision arise out of the same order dated 30-5-1989 passed by Special Judge, Meerut, Sri Ratiram, in E.C. Case No. 21 of 1986 under Section 3/7 of the Essential Commodities Act, P.S. Mawana, District Meerut.

(2.) Criminal Revision No. 1305 of 1989 was admitted as the learned Counsel for both the parties had agreed for its admission Criminal Revision No. 1287 of 1989 was connected with Criminal Revision No. 1305 of 1989 and is being disposed of finally at the admission stage.

(3.) Bachan Singh, the opposite party, was being prosecuted in E.C. Case No. 21 of 1986 under Section 3/7, E.C. Act in the court of Special Judge, Meerut. On 29-5-1989, an application was moved by the applicant in the court concerned with the prayer that the proceedings may be dropped. It was alleged by the applicant that he was facing trial and was out of service for the last four years. The charge sheet in the case was submitted in the year 1985 and his statement was recorded in January, 1989. Thereafter a number of dates were fixed in the case but no evidence was led by the prosecution in the case. The applicant was being harassed and was entitled to be acquitted.