SIDHARTH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission. Admit.

(2.) Also, heard on IA No.16933/2024 which is an application under Sec. 397(1) of the Cr.P.C., 1973 for grant of bail and suspension of remaining jail sentence on behalf of the petitioner -SIDHARTH.

(3.) The Petitioner has filed this revision against judgment dtd. 3/10/2024 passed by Second Additional Sessions Judge, Ratlam (M.P.) in Criminal Appeal No.69/2021 arising out of judgment dtd. 30/11/2021 passed by Chief Judicial Magistrate District Ratlam in RCT No.445/2011 convicting the petitioner under Sec. 7 read with Sec. 16(1)(A)(I) of the of Prevention of Food Adulteration (PFA) Act, 1954 and sentenced to undergo RI for 6 months and with fine of Rs.500.00 with default stipulation.