MAHAVIR AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the instant criminal misc. petition under section 482 Cr. P. C. , the petitioner seeks quashing of the criminal proceeding in Cr. Case No. 742/1994 pending in the Court of the Chief Judicial magistrate, Banswara (for short 'the trial Court' hereinafter ).

(2.) I have heard learned counsel for the petitioner and the Public prosecutor. Carefully gone through the order dated 25. 8. 2001 passed by the trial Court convicting and sentencing the petitioner for the offence under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (for short 'the Act' hereinafter) as also the order dated 22. 6. 2005 passed by additional Sessions Judged, Banswara (for short 'the appellate Court' hereinafter) in Cr. Appeal No. 34/2005, which was filed by the petitioner against the order dated 25. 5. 2001.

(3.) IT is contended by the learned counsel for the petitioner that the petitioner has been facing trial since 1994 and due to such an inordinate delay in concluding the trial, the trial deserves to be quashed.