PUBLIC PROSECUTOR Vs. GOPALAKRISHRA RICE MILL PRATTIPAD

JUDGEMENT

(1.) This office note is concerned with the number of certificates to be issued to the learned Public Prosecutor in respect of his fees.

(2.) A large number of criminal revision cases arising under sections 6-A and 6-E of the Essential Commodities Act were disposed of under a common order by a learned single judge of this Court. Saying that all the cases were filed against separate orders cf the lower appellate Court or the first Court, as the case may be, the learned Public Prosecutor claimed for a separate certificate in each of these cases.

(3.) However the facts of the case are : a large number of cases in contravention of the orders made under the Essential Commodities Act, were heard by the District Revenue Officer, who gave common number to all of them, because similar question arose though different persons were involved. They were all disposed of under a common order. Appeals were filed under section 6-C of the Essential Commodities Act by the different persons involved and all of them were disposed of under a common order. Likewise different criminal revision cases were filed in this Court and all of them were disposed of under common order.