G.M.Lodha, J. - (1.) These revisions under section 397 Cr. P.C. against the order dated 5th February 1981, passed by Shri Jagat Singh, Additional Sessions Judge No.1. Bharatpur, in Criminal Misc. Case No. 35/78.
(2.) All the three criminal revisions have been decided by one common judgment and therefore, I have accepted the request of the learned counsels for the parties to decide S.B. Criminal Revision Petition Nos. 143, 144 and 112/1981 by a common hearing and one common judgment.
(3.) The crux of the matter in all the 3 cases is that Cigarette Packets were being taken and at the octori post the octori was not paid. The non-payment of the octori was taken note of by the Municipal Board and the Municipal Board there upon seized the goods.;