The Agricultural Market ... vs Sailakshmi Traders, Another,
2023 Latest Caselaw 4234 AP

          HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
             MAIN CASE No. Criminal Appeal No.1842 of 2007
                             PROCEEDING SHEET
Sl.                                                                          OFFICE
                                            ORDER

No DATE NOTE

09. 13.09.2023 BVLNC, J Criminal Appeal No.1842 of 2007 Sri Sk. Rafi, learned counsel representing

Sri B.Prakasam, learned Senior Standing Counsel

for the appellant and Sri T.Deva Deepak, learned

counsel representing Ms. Nimmagadda Revathi,

learned counsel for the respondent No.1/accused

are present.

2. Sri Sravan Kumar Naidana, learned

Special Assistant Public Prosecutor representing

respondent No.2/State, is present.

3. This appeal is filed by the appellant

society against the Acquittal Judgment of the

learned Magistrate.

4. The complaint was filed for violation of

Section 7 of Andhra Pradesh (Agricultural

Produce and Livestock) Markets Act, 1966 (for ...contd.,

brevity 'the Act') contending that accused is liable

for punishment under Section 23 (1) of the Act.

 Sl.                                                                        OFFICE
                                       ORDER
No     DATE                                                                 NOTE

5. The learned Magistrate was of the

opinion as per the proviso of Section 7 of the Act,

...contd., committee shall not renew license granted under

this section until licensee pays all the arrears of

amount due to it under the provision of this Act.

6. It appears that the accused was liable

to pay renewal fee for the years 1999-2000,

2000-2001, 2001-2002 and 2002-2003 and this

complaint was filed for the year 2003-2004. The

learned Magistrate 'Dismissed' the complaint on

the ground that when accused did not pay all the

arrears of amount due to it, for the above years,

how the Market Committee would renew license

for the year 2003-2004 and contend that accused

committed the offence.

7. At the joint request, list on

20.09.2023 under the caption 'For Judgment'.

___________ BVLNC, J DNB