R SAIGAL Vs. EMPEROR

JUDGEMENT

(1.) This is an application under Section 99-B, Criminal P. C, by which the applicant takes objection to orders of the Local Government under Section 99A, Criminal P. C, declaring every copy of a book and of the advertisement thereof forfeited to His Majesty.

(2.) The book is entitled "Bharat men Angarezi Rajya." The author is one Sriyut Sundar Lal, B.A., ex-editor of the "Karmayogi" and the "Bhavishya." The book is written in Hindi.R. Saigal is the printer and publisher, and it was published at the Fine Art Printing Cottage, 28, Elgin Road, Allahabad. In the advertisement of the book it is described as a: compilation from the English books "Rise of Christian Power in India," "The consolidation of the Christian Power in India," and "Ruin of Indian Trade and Industries" of the well-known historian Major Baman Das Basu, I.M.S., and from other authentic historical works.

(3.) The applicant before us is the printer and publisher R. Saigal, whose case has been put before us by Dr. Katju. The author Sundar Lal, has, so far as we are informed, taken no objection to the orders of Government passed under Section 99-A, and has not appeared before us in any way, or made any representation to us personally or through counsel.