EMPEROR Vs. KRISHNA LAL

JUDGEMENT

(1.) This is an application for revision on behalf of one Krishna Lal who has been convicted of an offence under Section 32 of the Police Act (V of 1861). The conviction has been upheld in appeal by the District Magistrate. The above mentioned section of the Police Act provides for the punishment of persons who oppose or disobey orders issued under the three preceding sections of the Act or who violate the conditions of any licence granted for the use of music or for the conduct of assemblies and processions. The order which the accused is said in this instance to have disobeyed purports to have been issued under Section 31 of the Act and the principal matter to be considered here is whether this Order Is valid and one which could lawfully issue under Section 31.

(2.) A copy of the Order Is on the record. It is in the form of a printed proclamation issued over the name of the Superintendent of Police, Benares, and contains elaborate directions for the conduct of jatrawals whose business takes them to the Railway Station at Moghnl Sarai for the purpose of escorting pilgrims to Benares. It is not necessary to refer in detail to all the rules set out in this proclamation. It is sufficient to say that it is ordered that no one plying the trade of a jatrawal is to be allowed to frequent the Moghal Sarai Railway Station and the thoroughfares and other public places in Moghal Sarai without having first obtained a pass or licence from the Superintendent of Police or District Magistrate.

(3.) The accused here who describes himself as a gangaputra is said to have been acting as a jatrawal in Moghal Sarai without having obtained a licence.