JABAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These four criminal misc. petitions have been filed under S. 482, Cr. P.C. for quashing the proceedings on the ground of inordinate delay in the trial of these cases. As the ground taken in all these cases is common and all the cases are pending in the same Court and the arguments are also identical, these petitions are being disposed of by this common order.

(2.) All these four petitions arise from a criminal regular case pending in the Court of learned Addl. Chief Judicial Magistrate, Sojat and all these cases pertain to offence under Section 7/16, Prevention of Food Adulteration Act, 1954 (hereinafter referred to as 'the PFA Act'). A perusal of the order sheets in these cases reveals that there was no objection raised from the side of accused petitioners to the adjournments made in these cases at any point of time and it cannot be said that due to the delay any prejudice has been caused to the accused petitioners in their defence.

(3.) I have heard the learned counsel for the petitioners and learned Public Prosecutor on behalf of the State.