PUNAM CHAND Vs. STATE

JUDGEMENT

(1.) THIS is a reference by the Second Additional Sessions Judge, Indore, recommending that the conviction of the petitioner under Section 103, Sub-section (2) of the Cantonments Act and the sentence to pay a fine of Rs. 20/- passed by the Sub-Divisional Magistrate, First Class, Mhow, in criminal case No. 53 of 50 of his file be set aside.

(2.) THE facts are that the petitioner is the proprietor of the Modern Radio House at Mhow. The Cantonment Executive Officer served on him a notice (Ex. P/1) dated the 19th November 1949, which is as follows: You are hereby required to furnish the following information to me within 10 days of receipt hereof namely:

(3.) THE petitioner did not furnish any information and the Cantonment Board, Mhow, lodged a complaint against him in the Court of Sub-Divisional Magistrate, Mhow Cantonment. The petitioner was convicted as stated above.