EMPEROR Vs. ASGARALLI MAHAMMEDALLI HERALWALA

JUDGEMENT

(1.) THIS is an application in revision against the conviction of the applicant under Section 4 of the Bombay Prevention of Gambling Act of 1887.

(2.) THE applicant was convicted by the Resident Magistrate, First Class, Godhra, and the question of law which arises is whether a special warrant can be issued under Section 6 of the Gambling Act by the Additional Superintendent of Police of Broach and Panch Mahals. THE position of such Additional Superintendent of Police is this. Originally Broach and Panch Mahals were separate revenue districts, but in 1933 they were amalgamated. But, as appears from the Government Resolution of January 3, 1934, it was not considered advisable to amalgamate the two police charges, and accordingly it was provided that the Panch Mahals should be retained as a separate police charge under the control of an Additional Police Superintendent; and that position is still maintained.

(3.) I agree. .