STATE DELHI ADMINISTRATION Vs. ANIL PURI

JUDGEMENT

(1.) This appeal is directed against the order of Mr. Mohd. Shamim, Chief Metropolitan Magistrate, acquitting the respondents of the charges under section 120B read with section 168, section 168 and section 109 read with section 168, Indian Penal Code, on the ground of limitation.

(2.) For the purpose of this appeal the facts mentioned in the impugned order are not disputed. Respondent Anil Puri is an Assistant Executive Engineer in the C.P.W.D. Respondent Daryao Singh is a Librarian working with the C.P.W.D. Respondent Lahori Mal is the father of Anil Puri.

(3.) It is alleged that during March, 1971 to March, 1972 the respondents entered into a criminal conspiracy to do illegal acts and so floated a firm under the name and style of M/s. International Book Traders for carrying on business of selling and purchasing books. Respondents 1 and 2 being Government servants were not entitled to carry on business as they were public servants. However, they joined respondent No. 3 in running the firm and did various acts to sell books.