- (1.) Heard learned counsel for the revisionists and the learned A.G.A. for the State.
(2.) This revision has been filed against the order dated 19.3.2012 passed by Additional Chief Judicial Magistrate-I, Agra in Criminal Complaint Case No. 312 of 2012 "Weights and Measures Officer through State of U.P. Vs. M/s Easyday and Others" under Section 18(2) of the Legal Metrology Act, 2009, Rule 27 of the Uttar Pradesh Legal Metrology (Enforcement) Rules, 2011 and Rule 6 of the Legal Metrology (Packed Commodity) Rules, 2011 police station Hari Parwat, District Agra whereby the learned Magistrate has taken cognizance and summoned the revisionists.
(3.) Learned counsel for the revisionists contends that for the contravention of Rules as per Rule 25 of the U.P. Legal Metrology (Enforcement)Rules, 2011, which provided that Whoever contraventions (sic contravenes) any provisions of these rules, for the contraventions of which no punishment has been separately provided and shall be punished with fine to the extent of Rs. five thousand. It is further contended by the learned counsel for the revisionists that as per Legal Metrology Act, 2009, no punishment is provided for the alleged offence and it is thus, contended that the offences, if any, are compoundable.;