M.B. Sharma, J. - (1.) This is an application under Section 482 of the Code of Criminal Procedure, against the conviction of the accused-petitioner, under Section 8 of the Rajasthan State Road Transport Services (Prevention of Ticket-less Travel) Act, 1975.
(2.) I have gone through the record of the case. It is not a case in which the conviction can be said to be based on no evidence. The accused-petitioner, the conductor, was found to have issued tickets on payment of the fare by the Passengers I to him. Invalid ticket has been defined in Section 8 of the Rajasthan State Road Transport Services (Prevention of Ticket-less Travel) Act, 1975, and it includes used I tickets.
(3.) No case for interference under Section 482 of the Code of Criminal I Procedure, is made out, and the petition is hereby dismissed. Sd/- M.B. Sharma Application u/s 482 Cr. P. C. dismissed.;