GIVIN C.BOBAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The simple question that arises for consideration in these Crl.M.C.s filed under Section 482 Cr.P.C. is how to ascertain the weight of explosives for the purpose of the Explosives Act , 1884 (for short, "the Act") and the Rules framed thereunder.

(2.) The first petitioner is the son of the second petitioner. The former has been issued Annexure II Licence under Rule 99 of the Explosives Rules, 2008 (for short, "the Rules"), by which he has been authorized to "possess and sell from a shop, any one time, not exceeding 100 kilograms of manufactured fire works of Class 7, Division 2, Sub Division 2 and 500 kilograms of Chinese crackers or sparkles".

(3.) The documents are referred to as they are marked in Crl.M.C. No. 3097 of 2017.