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[2008] 15 S.C.R. 307
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GOVERDHAN DASS BANSAL
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v.
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STATE (DELHI ADMINISTRATION) TH. SECRETARY
(Criminal Appeal No. 55 of 2002.)
OCTOBER 22, 2008
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[DR. ARIJIT PASAYAT, C.K. THAKKER, LOKESHWAR
SINGH PANTA, JJ.]
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Practice and procedure - Revision - Disposal of, on the
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day of admission by cryptic and non-reasoned order -
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Propriety of - Held: Not proper- Since the court felt that there
was some arguable points, the revision petition was admitted
- If there was no substance, it should not have been admitted
- Thus, order of High Court set aside and matter remitted
back to it for fresh disposal - Judgment/Order - Revision -
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Food Adulteration Act, 1948.
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal
No. 55 of 2002.
From the final Judgment and Order dated 17.4.2001 of the
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High Court of Delhi at New Delhi in Criminal Revision No. 206
of 2001.
Ranjit Kumar, Sr. Adv., Prasanth P. and T. Harish Kumar
for the Appellant.
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r-
Ashok Bhan, Ahsa G. Nair, Anil Katiyar and D.S. Mahra
for the Respondent.
The Judgment of the Court was delivered by
DR. ARIJIT PASAYAT, J. 1. Heard.
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2. Challenge in this appeal is to the order passed by a
learned Single Judge of the Delhi High Court in Criminal
307
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