STATE OF RAJASTHAN Vs. KANHAIYA LAL

JUDGEMENT

(1.) HEARD learned Public prosecutor for the State and the learned counsel for respondent.

(2.) THE State of Rajasthan has preferred this appeal against the order dated 9-8-1990 passed by the Civil Judge and Addl. Chief judicial Magistrate, Dausa in case No. 7/86 (258/75) in which he has acquitted the accused respondent (Kanhaiya Lal) for the offence under Section 3/7 of the Essential Commodities Act.

(3.) THE brief facts of the case are that on 12-8-1975 Surajmal Sethi, Enforcement Officer, jaipur has submitted a written report (Ex. 13) by post in the name of SHO, Police station Bassi, stating therein on dated 25-11-1972 he has visited Firm M/s. Mool chand Kanhaiya Lal Food and Crude Oil seller in village Jatwara, he found that the said Firm has obtained licence of retailer and did the business of wholeseller. He also found other irregularities. In this manner he has violated Section 6 (3) of the Rajasthan food Grain Dealer Licence Order, 1960.