MOHAMMED AHMAD KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) All these revisions involve a common question of law, hence, taken up together and are being disposed of by this common order.

(2.) Heard Shri C.L. Yadav, LC for the applicants and Shri G. Desai, learned pp for the respondent- State.

(3.) The cases giving rise to these revisions are instituted by police Shajapur in the, Court of Special Judge, Shajapur under Section 3/7 of the Essential Commodities Act 1955. Accused-applicants in all these cases are the employees of a manufacturing company carrying their manufacturing activities in the State of Uttar Pradesh. They are manufacturing chemical fertilizer.