LAWS(MPH)-1956-12-10

STATE Vs. GANGADHAR

Decided On December 31, 1956
STATE Appellant
V/S
GANGADHAR Respondents

JUDGEMENT

(1.) ACCUSED Gangadhar Sakharam Dandawate and 20 others prosecuted under section 7 (2) of the Madhya Bharat Maintenance of Public Order Act (7 of 1949), by Police Indraganj, Lashkar, for contravention of the order dated 20-10-1052 assued by T. S. Powar, District Magistrate, District Gird Gwalior, under Section 7 (1) of the said Act as also under Section 143 of the Indian Penal Code before the additional District Magistrate Lashkar who found them hot guilty and acquitted them.

(2.) THIS appeal is preferred against the said order of acquittal.

(3.) FACTS material for the present appeal are as follows : On 30th April 1949 the government of Mahya Bharat purporting to exercise its powers under Section 11 of the Madhya Bharat Maintenance of Public Order Act (7 of 1949) delegated all its powers, exercisable by it, under the Act barring the powers those imposing collective fines under Section 6 and under Section 10, to the respective Subas (Collectors) of the District.