REGENT COMPUTRONICS PVT. LTD.

RADHEY SHAYAM Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

STATE V. INDER SINGH [REFERRED]
HARI CHAND AGGARWAL V. BATALA ENGINEERING CO.LTD. [REFERRED]
H. N. RISHBUD V. STATE OF DELHI [REFERRED]
CENTRAL TALKIES LTD. V. DWARKA PRASAD [REFERRED]
HIRA LAL V. STATE [REFERRED]
STATE V. HUSSAIN MIRDHA [REFERRED]
SOHAN SINGH V. STATE [REFERRED]
RADHA KISHAN VS. STATE OF UTTAR PRADESH [REFERRED]
AJAIB SINGH VS. GURBACHAN SINGH [REFERRED]
DELHI VS. CHHOTE LAL [REFERRED]
HAR KRISHAN KHOSLA VS. ALEMBIC CHEMICAL WORKS CO LTD [REFERRED]
STATE OF MAHARASHTRA VS. BHIMSHA CHANBASAPPA KORE [REFERRED]

JUDGEMENT

(1.) This revision is dirceted against the charge made against the petitioner under Section 39 of the Arms Act, 1959 (No. 54 of 1959).

(2.) Pishori Lal Bhatia, Inspector Customs (Preventive) Central Revenue Building, raided the house of the petitioner and recovered smuggled goods. He also noticed a revolver and three live cartridges during the course of his search. He informed the police, and Subinspector Kasturi Lal, who was on the beat, searched the petitioner's house and took: possessian of the same. Sanction for prosecution was granted by Shri A A. Khawja, Additional Distrrict Magistrate (North), Delhi. After completing the investigations, Chalan was put in Court and the petitioner was charged.

(3.) Mr. R P. Kathuria, learned counsel for the petitioner, contends that Shri A.A. Khawja had no power to grant the sanction in question.

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RADHY SHAYAM Vs. STATE

Referred Judgements :-

JUDGEMENT

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