BHERA Vs. STATE

JUDGEMENT

(1.) THIS is a revision by Bhera against his conviction under sec. 6 of the Rajasthan Essential Supplies (Temporary Powers) Ordinance, 1949 (No. XIII of 1949 ).

(2.) THE facts of the case are not in dispute. THE applicant was found in possession of 121 Maunds of food-grains on the 5th of December, 1949. This was in contravention of Rule 17 (1) of the Rajasthan Food-grains Control Order 1949 which came into force on the 12th August, 1949-Under that Rule no person, who was not a licensed grain dealer, could retain in his possession at any one time more than 50 Maunds of food-grains. THE applicant had, therefore, clearly contravened this provision and was liable to be convicted under sec. 6 of Essential Supplies Ordinance.