CHUNI LAL Vs. MUNICIPAL, JAMMU

JUDGEMENT

(1.) THE Criminal Revision is directed against the order of the learned Additional Sessions Judge and Special Municipal Magistrate, Jammu dated 17.2.1978 and 19.5.1975 respectively rejecting petitioner's application for being discharged in the complaint filed against him by the Food Inspector Jammu under section 7/16 Prevention of Food Adulteration Act.

(2.) THE Food Inspector jammu has filed a complaint against four officers of the Excise Department in the Court of Special Municipal Magistrate alleging therein that by way of a sample he purchased three bottles of country liquor from the shop of Ved Parkash Salesman Excise shop at Tawi bridge, and the same was found adulterated by the Public Analyst, Jammu. The accused Govind Ram was incharge of the Excise shop and mohan Lal was incharge of Excise Ware house. The accused Chuni Lal, petitioner herein, was over-all incharge of the Excise warehouse.

(3.) I have heard the learned counsel for the Municipality, Jammu. The learned counsel for the petitioner did not choose to appear when, the case was called out in the pre-lunch and post lunch sessions of the court. The case could not be adjourned more as it has already grown very old having been instituted in this Court as far back as on 16.5.1978. The record was also examined thoroughly.