P.K.LOHRA,J. - (1.) Accused-petitioners by this criminal misc. petition under Section 482 Cr.P.C. have assailed the impugned order dated 07.05.2016 passed by Additional Chief Judicial Magistrate No.1, Bhilwara (for short, 'learned trial Court') in Criminal Case No. 895/2011 (23/1992).
(2.) By the order impugned, the learned trial Court has converted the trial of the petitioners under Section 7/16 of the Prevention of Food Adulteration Act, 1954 (for short, 'the Act of 1954') from summary trial to warrant trial. The learned trial Court, in the impugned order, has precisely assigned the reason of delay in disposal of case which is said to be pending since last 24 years for converting summary trial into warrant trial. The learned trial Court has also referred to Section 16-A of the Act of 1954 for exercising its discretion.
(3.) I have heard learned counsel for the parties and perused the impugned order.;