CHHOTE LAL & OTHERS Vs. STATE

JUDGEMENT

(1.) This reference has been made by the learned Additional Sessions Judge, Aligarh.

(2.) The facts of the case are that the Assistant Engineer, Public Works Department, Provincial Division, Aligarh, filed a complaint against the applicant in the court of the learned Magistrate 1st class, Aligarh, stating therein that the applicant has constructed a wall within the controlled area of grandtrunk road at mile 804 furlong No. 3 without the permission of the District Magistrate, Aligarh.

(3.) The learned Magistrate summoned the applicant, who pleaded guilty and begged the court that he may be pardoned.