CHATTAR SINGH Vs. STATE

JUDGEMENT

(1.) This petition was admitted by J. D. Jain J. on 11th January, 1985, to consider the question "Whether in view of section 75, Punjab Excise Act. cognizance could be taken in this case on the basis of police report".

(2.) It was set down for hearing on 4th February, 1985. when neither the counsel for the petitioner nor the petitioner himself appeared. The case was adjourned to today. Apain. there is no appearance on behalf of the petitioner. Therefore, I proceed to judgment with the assistance of Mr. Bharti An and, counsel for the State.

(3.) Section 75 of the Punjab Excise Act, 1914, as applicable to the Union Territory of Delhi, reads as follows :-