NILESH BHASKAR RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Appellant has been convicted for breach of condition no. 2(a) and 2(b) of the license issued under the Maharashtra Scheduled Oil Seeds and Oils (Dealers and Millers) Licensing Order, 1973 and sentence to suffer simple imprisonment for three months and to pay fine of Rs. 2000/- with default stipulation. It is against the conviction and sentence passed by the learned Special Judge (E.C. Act), Thane in Special Criminal Case (E.C. Act) No. 15 / 1996, this appeal is preferred.

(2.) Briefly stated prosecution case is that;

(3.) Indisputably, under the 1977 order, the license conditions were modified whereby dealers were permitted to store the oil seeds/ oils at a place other than mentioned in the license, subject to condition that, dealer shall intimate Licensing Authority within 24 hours of the storage, at such other place.