MOTI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of instant petition under Sec. 482 of the Code of Criminal Procedure, petitioner seeks to quash the criminal proceedings being 515/1989 State Vs. Motilal pending in the court of Additional Chief Judicial Magistrate, Begun for offence under Sec. 7/16 of the Prevention of Food Adulteration Act, 1954.

(2.) The relevant facts giving rise to the instant petition are that on 8.10.1984 the Food Inspector submitted a complaint in the Court of Chief Judicial Magistrate, Chittorgarh against the petitioner for offence under Sec. 7/16 of the Prevention of Food Adulteration Act, 1954 (hereinafter referred to as the Act of 1954). The petitioner put in appearance before the said court on 22nd Jan., 1985.

(3.) The grievance voiced by the petitioner is that he has been attending the court since 1985 but the case has not yet concluded. He raised the identical grievance before this Court on the earlier occasion which was registered as Cr. Misc. Petition No. 808/2001. This Court found substance in the grievance of the petitioner but instead of quashing the proceeding by order dated 14.5.2001 directed the trial court to conclude the trial within a period of three months. Inspite of direction of this Court, the trial has not yet concluded, as such the petitioner has revived the grievance by way of instant petition under Sec. 482 Code Criminal Procedure