DAYA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner for quashing of the complaint dated September 17, 1992 and the order of learned Chief Judicial Magistrate dated October 20, 1999 summoning him. A copy of the complaint dated September 17, 1992 has been appended as Annexure P.2 with the petition whereas the said order dated October 20, 1999 has been appended as Annexure P.1 with the petition.

(2.) Certain facts may be noticed.

(3.) The case of the petitioner, is that prosecution produced Daya Kishan, Food Inspector, Dr. S.K. Sharma, Medical Officer, Gurgaon and the Local Health Authority, Gurgaon as prosecution witnesses and after recording the statements of above said witnesses, the prosecution closed its evidence. The case was then listed for recording the statement of the accused-petitioner under Section 313 of the Code of Criminal Procedure, 1973. The statement of the accused under Section 313 of the Code of Criminal Procedure, 1973 was recorded. The case was adjourned to July 27, 1995 for defence evidence and arguments. Apart from this, a part of defence evidence was recorded.