SHRI SHIV RAM DAS Vs. PUNJAB STATE

JUDGEMENT

(1.) In Criminal Original No. 35 of 1952 Shri Shivram Das Udasi applies under section 99-B of the Code of Criminal Procedure, hereinafter referred to as the Code, that the order passed by the State Government under section 99-A of the Code forfeiting to the Government every copy of the book called 'Gurmat Vichar Suraj' and all the documents containing copies, reprints and translations of or extracts from that book may be set aside.

(2.) In Criminal Original No. 35 of 1952 the point for consideration is whether the book called 'Gurmat Vichar Suraj' contains any matter the publication of which is punishable under section 124-A or section 153-A or section 295-A of the Indian Penal Code.

(3.) Section 99-D of the Code provides that the Special Bench shall, if it is not satisfied that the book contains matter punishable under section 124-A or section 153-A or section 295-A of the Indian Penal Code, set aside the order of forfgeiture.