MURARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) CUSTODY certificate filed in Court is taken on record.

(2.) THIS petition has been filed against the concurrent conviction and sentence of the Petitioner under Section 16 of the Prevention of Food Adulteration Act, 1954.

(3.) THE Petitioner was sentenced to six months imprisonment alongwith fine of Rs. 1,000/ -. Learned Counsel for the Petitioner has argued that there were only marginal shortcomings in the sample. He further argued that the Petitioner has faced the protracted agony of proceedings since 1999 which is around more than a decade. He further states that the Petitioner has now been in custody for more than 1 1/2 month.