SAGAR MAL Vs. STATE

JUDGEMENT

(1.) This application was filed on behalf of Sagar Mal, Mool Chand and Girdhar Gopal.

(2.) The applicants have been convicted under Section 7, Essential Supplies (Temporary Powers) Act XXIV [24] of 1946 read with Clause 8 (iii), Government of India, Cotton Textiles (Control of Movement) Order, 1946, and further read with Clause 3 (ii) and Clause (10), Cotton Textiles (Control of Movement) Order of 1948. All the three applicants were sentenced to pay a fine of Rs. 1000 and Sagar Mal was further sentenced to six months' rigorous imprisonment. The application was filed by Mr. Suraj Nath Singh, advocate, on behalf of all the three applicants, Sagar Mal, Mool Chand and Girdhar Gopal. Sagar Mal has, however, not surrendered to his bail and probably he is absconding. Mr. Pathak, who had been recently briefed for the applicants, has stated that he withdraws his memo of appearance for Sagar Mal. Mr. Suraj Nath Singh has also no instructions to proceed on behalf of Sagar Mal. As Sagar Mal is not present and as no one appears on his behalf, we reject his application.

(3.) We are, therefore, left with the cases of Mool Chand and Girdhar Gopal.