ABDUL SAKOOR Vs. STATE

JUDGEMENT

(1.) THIS is a petn. for bail under Section 498, Cr. P. C.

(2.) ABDUL Shakoor & 8 others are being prosecuted for contravening the provisions of the Rajasthan Iron and Steel (Control of Productions and Distribution) Order, 1949, viz, Rules 5 & 14 of that order. The said Iron & Steel Order was passed & promulgated by the Govt. by virtue of the powers conferred by Section 3, Rajasthan Essential Supplies (Temporary Powers) Ordinance, 1949, (XIII [13] of 1949.) The punishment is provided in Section 6, Essential Supplies Ordinance.