INDRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) - By this common order three petitions namely Criminal Misc. Nos. 10457-M of 1989, 10454-M of 1989 and 8527-M of 1988 can conveniently be disposed of together. The sole question that arises for consideration is as to whether the proceedings pending before the learned trial court are liable to be quashed because of inordinate delay of the pending proceedings coupled with the orders passed changing the procedure for warrants to summons case after years of trial.

(2.) IN the case of Indraj (Criminal Misc. No. 10457-M of 1989) the relevant facts are that on 31.3.1985 the Food Inspector found the petitioner in possession of 25 Kilogram of cow's milk for sale. The samples were drawn in accordance with the procedure prescribed. The bottles were duly sealed after adding formalise. The report of the Public Analyst indicated that it was adulterated. The learned Judicial Magistrate before whom the complaint was filed framed a charge against the petitioner. The trial proceeded as prescribed for a warrants case. From 31.3.1986 to 15.1.1988 the trial continued. On 15.1.1986 (1988) the learned Sub Divisional Judicial Magistrate passed the following order :-