RAJIV ENTERPRISES Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of both the aforementioned Criminal Revision Petitions bearing CRR Nos. 3045 and 3046 of 2009. However, for the sake of reference, the facts are being taken from Criminal Revision No. 3045 of 2009.

(2.) Both the revision petition are directed against a common judgement dated 17.11.2009 passed by the District Judge, Amritsar who is the Appellate Authority vide which the appeal preferred by the petitioner/appellant seeking quashing of the order dated 06.10.2009 passed by the Deputy Commissioner-cum-Collector, Amritsar, ordering the confiscation of 3650 and 6311 quintals sugar bags.

(3.) The facts as noticed by the Appellate Authority in his order are as under: