- (1.) Case called out in the revised list. No one appears on behalf of the revisionist to press this criminal revision. Learned A.G.A. representing the State is present.
(2.) This criminal revision has been filed challenging the order dated 30.9.2002 passed by the Additional Sessions Judge, Pilibhit in Criminal Appeal No. 39 of 1998 (Suraj Pal Vs. State of U.P.), whereby the aforesaid appeal has been dismissed. Challenge is also to the order dated 4.5.1998 passed by Additional Chief Judicial Magistrate, Pilibhit/Special Magistrate (Economic Offences Act) in Criminal Appeal No. 325 of 1997, under sections 7(1) / 16(1)(A)(1) of Food Adulteration Act, whereby the revisionist has been convicted and consequently awarded six months imprisonment along with fine of Rs.1000/-. On failure to pay the fine, the accused is to undergo three months further rigorous imprisonment.
(3.) On 27.5.2019 the Court passed the following order:- "Called in revise. This is a revision against the order passed by Appellate Court whereby conviction order passed by learned Magistrate has been confirmed. The revisionist is on bail vide interim order dated 26.10.2002. No one is present for the revisionist, however, learned A.G.A. for the State is present. Let bailable warrant be issued against the revisionist, namely, Suraj Pal, who shall surrender before the court below within four weeks and in case, he applies for bail, he shall be released on bail on furnishing a personal bond of Rs.20,000/- and two reliable sureties each in the like amount to the satisfaction of the court concerned with an undertaking that he shall appear before this Court on the next date fixed. In case, the revisionist no.1 is not surviving, the Chief Judicial Magistrate, Varanasi shall send report as per the circular of this Court in this regard by the next date of listing. Let the case be listed on 22.7.2019 with the report of C.J.M. concerned before appropriate Court. A copy of this order with full particulars be sent through FAX to the C.J.M. concerned within a week for communication and necessary compliance." ;