STATE OF M P Vs. ABDUL RASHID

JUDGEMENT

(1.) THIS case comes up before me on a report made by the learned Addl. Sessions Judge Jubbulpore recommending that the order dated 9. 3. 1959 passed by the Magistrate First Class Jubbulpore, in Criminal Case No. 2917 of 1958 be set aside and that the proceedings in connection therewith be quashed.

(2.) THE only point involved in the present case is whether betel leaves are 'articles of food' for human consumption within the meaning of Section 210 (1) (i) of the Cantonments Act, which runs as under: Section 210 (i): Vendors of any medicines, drugs or articles of food or drink for human consumption (other than the flesh of pigs, milk, butter, bread, biscuits, cake, fruit, vegetables, aerated or other portable waters or ice or ice-cream) which are of a perishable nature.

(3.) BY the word "food" is meant what one takes into the system to maintain, life and growth and to supply (wastes ailment nourishment, viotuals, or what one eats as opposed to drink. (Vide Shorter Oxford Dictionary, Vol. II at page 728 ). Meredith J. observed in the case of Kokil Ram v. Province of Bihar as follows: