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Ramesh Bhati vs State of Rajasthan

Rajasthan High Court · Decided on 19 January 2001 · Citation: (2001) 4 WLN 451

HON’BLE JUDGES
Sunil Kumar Garg, J
ACTS & SECTIONS REFERRED
Essential Commodities Act, 1955 — Section 3, 7
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Petition No. 940 of 1998
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Judgment

4 paragraphs · 143 words

Sunil Kumar Garg, J.—The accused petition is facing trial for violation of Order 20(1)(d) of the Fertilizer Control Order, 1957 punishable u/s 3/7 of the E.C. Act for the incident of 25.10.1983.

2.

The present misc. petition has been filed to quash the proceedings in Special Criminal Case No. 1/85 pending in the Court of Special Judge, E.C. Act Cases, Pali, as more than 17 years have passed.

3.

This Court has taken the same view in so many cases, e.g. in the case of Kallu v. State of Rajasthan, reported in 1999 Cri.L.R. 14, this Court has quashed the proceedings finding the delay of more than 9 years in E.C. Act Case.

4.

Hence, the present misc. petition is allowed and the proceedings in Special Criminal Case No. 1/85 pending in the court of Special Judge, E.C. Act Cases, Pali are quashed.