BASHIR OIL MILLS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS judgment will dispose of Criminal Revision Applications Nos. 596, 601 and 613 of 1960.

(2.) CRIMINAL Revision Application No. 596 of 1960 is filed by Bashir Oil Mills through their proprietor Abbas Kasam Haji Dada who was prosecuted in Criminal Case No. 45 of 1959 in the Court of Judicial Magistrate, First Class, Warora, and convicted on May 31, 1960, of a breach of bye -law No. 1 read with bye law No. 7 framed by the Warora Municipal Committee in exercise of the powers conferred under Section 178(5), under Clause (cc) of Sub -section (1) of Section 179 read with Clause (e) of Sub -section (1) and Sub -section (3) of Section 133 of the C. P. and Berar Municipalities Act, 1922. The conviction was confirmed by the Sessions Judge, Chanda, in Criminal Revision No. 25 of 1960 decided on October 8, 1960.

(3.) CRIMINAL Application No. 613 of 1960 is filed by Swastic Oil Mill, Warora, through its proprietor Vithal Kesheorao Pampattiwar for conviction of the same offence in Criminal Case No. 112 of 1959 by the Judicial Magistrate, First Class, Warora on May 31, 1960, confirmed in Criminal Revision No. 33 of 1960 by the Sessions Judge, Chanda, on October 8, 1960.