UNION TERRITORY OF CHANDIGARH Vs. JAGDISH PRASHAD

JUDGEMENT

(1.) The present application under Sec. 378(3) of Cr.P.C. has been filed for grant of leave to appeal against the judgment of acquittal dtd. 21/8/2008 passed by the Chief Judicial Magistrate, Chandigarh.

(2.) The instant complaint came to be instituted on 28/2/2001. The accused came to be acquitted vide judgment dtd. 21/8/2008. The present application for the grant of leave to appeal was filed on 24/5/2010. The matter has come up for final hearing now after 25 years of the institution of the complaint.

(3.) The brief facts of this case are that Sh. Sukhwinder Singh, Food Inspector on 22/12/2000 at about 7.00 a.m. intercepted a three wheeler bearing No.PB-08-X-7164 of accused Jagdish Prashad and found in his possession 20 sealed packs of Mrs. Bector's Cremica premium sandwich bread. He associated Pachnarain s/o Ram Kishore r/o House 3004, Sector-19/D, Chandigarh, as a witness to watch the proceedings initiated by him while taking a sample of Mrs. Bector's Cremica premium sandwich bread from the accused who also put his signatures on the documents prepared by him at the spot as an attesting witness.