COLONEL SURESH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Since Criminal Revision Petition No. 399 of 2016, and, CRMMO No. 280 of 2017, arise, from, a common incident, hence, both are amenable, for, a common verdict being pronounced thereon.

(2.) Through Criminal Revision Petition No. 399 of 2016, the petitioner, seeks quashing of order of 26.8.2016, rendered by the learned Judicial Magistrate, Barsar, in police challan No. 133-1 of 2011, wherethrough, he ordered for putting notice of accusation, vis-a-vis, the accused/petitioner herein, for, his committing an offence punishable, under, Section 4 of the Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production Supply and Distribution) Act, 2003 . On the other hand, in CRMMO No. 260 of 2017, the petitioner seeks quashing of order of 18.7.2011 rendered by the learned Judicial Magistrate, 1st Class, Barsar, District Hamirpur, H.P., wherethrough, cognizance was assumed by him, vis-a-vis, the accused/petitioner hence committing, an offence punishable, under, Section 21 of the Cigarettes and other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003.

(3.) At the outset, the incident wherefrom Criminal Revision Petition No. 399 of 2016, hence arises came to be promptly reported, whereas, the incident wherefrom CRMMO No. 260 of 2017, hence arises, rather came to be belatedly reported, and, effects thereof, would be, construed hereafter.