P L AGRAWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE Magistrate First Class, Raipur, has framed a charge against the revision-petitioner that he on or about December 14, 1971, at Raipur, was found selling and exhibiting for sale at his shop, without displaying the price list, the following articles:

(2.) THE accused is aggrieved by the charge and this revision has been filed from that interlocutory order asking this Court to quash the charge.

(3.) IT is first contended by the learned Counsel for the petitioner that the M. P. Commodities Price Display Order, 1971, was not in force, as no date had been fixed in it for its commencement. That question was decided in Criminal Appeal No. 670 of 1972, decided on January 19, 1974 : (reported in 1974 Cri LJ 1113 (Madh Pra)) State v. Abdul Khalil. We see no good ground to take a different view. The first contention is rejected.