CHIRANJILAL Vs. STATE OF RAJASTHAN AND ANOTHER,

JUDGEMENT

(1.) This revision application has been filed by Chiranjilal who has been facing trials under Sections 7/16 of the Prevention of Food Adulteration Act in the court of the Municipal Magistrate, Jaipur City.

(2.) The fact and circumstances out of which this revision arises are as follows :

(3.) The main argument that has been advanced by learned counsel for the petitioner is that by separate trials his client will unnecessarily be inconvenienced and harassed and that he will be required to undergo unnecessary expenses in facing two trials where the evidence of both the parties in both the cases will be the same. In support of this contention, he placed reliance on the two Allahabad authorities in Chunnoo Vs. State, A.I.R. 1954 Allahabad 795 and Kameshwar Vs. State, A.I.R. 1958 Allahabad 318 .