G.M.Lodha, J. - (1.) This Cr. Misc. Petition has been filed against the order dated 5-2-85, passed by Shri K. L. Yadav, Additional Munsif & Judicial Magistrate, Bharatpur, in Cr. Case No. 907/1981.
(2.) Heard learned counsel for the parties. According to the definition of Sugar as contained in Section 2 (Schedule E) of the Essential Commodities Act, 1955 Sugar means:- "(i) any form of sugar containing more than ninety percent of sucrose, including sugar candy; (ii) khandsari sugar or bura sugar or crushed-sugar or any sugar in crystaline or powdered form; or (iii) sugar in process in vaccum pan sugar factory or raw sugar produced therein."
(3.) From clause 2, it is apparent that Bura Sugar is also sugar.;