RAM AUTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both these cases were heard together as similar questions are involved in both of them and they are being disposed of by this common judgment.

(2.) Criminal Revision No. 983 of 1980 has been filed by petitioner Ram Autar Jalan to set aside the impugned order, dated 2nd Sept. 1980 passed in G. R. Case No. 1252 of 1977 arising out of Muzaffarpur G.R.P.S. Case No. 3(7) 77 and Criminal Revision No.1034 of 1980 has been filed by the five petitioners, namely, Gobind Prasad, Hari Prasad Goenka, Girja Shankar Agrawal, Shiv Bhagwan Khemka and Parmeshwar Lal, for setting aside the impugned order dated 2nd Sept., 1980, passed in G.R. Case No. 1251 of 1977 arising out of Muzaffarpur G.R.P.C. Case No. 2(7)77.

(3.) The facts of criminal revision No. 983 of 1980, in short, are that the petitioner is a partner of a firm at Gorakhpur and is a licensee under the Uttar Pradesh Foodgrains Dealers Licensing Order and the Licence bears No. 319 renewed up-to-date. By virtue of the licence granted to the petitioner under the aforesaid Licensing Order, the petitioner carries on business in foodgrains at Gorakhpur and at the same time does business of financing the negotiable R/R (Railway Receipt) of foodgrains from outside Uttar Pradesh and to outside Uttar Pradesh as well. Similarly, the petitioners of Cr. Rev. No. 1034 of 1980 are partners of the different firms carrying on business in foodgrains in the State of Uttar Pradesh under a valid licence granted under the aforesaid licensing Order. The petitioners carry on business in foodgrains in Gorakhpur and at the same time do business of financing the negotiable R./R. (Railway Receipts) from outside Uttar Pradesh to outside Uttar Pradesh as well.