LAWS(SC)-1980-7-20

BALKISHAN A DEVIDAYAL STATE OF MADHYA PRADESH Vs. STATE OF MAHARASHTRA:HARI

Decided On July 31, 1980
BALKISHAN A.DEVIDAYAL Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) These appeals by special leave directed against judgments, dated January 17, 1974 and March 29, 1974, of the Bombay High Court, raise. among others. three important questions, namely:

(2.) The Inspector, Central Intelligence Bureau, Headquarters, Bombay (Shri P. A. Kakade) filed a complaint before the Presidency Magistrate. 35th Court, Victoria Terminus, Bombay, complaining of the commission of an offence by the appellants, herein, (in Crl. Appeals 208 and 209 of 1974), under Section 3 of the Act. The allegations in the complaint, as summarised in the judgment of the High Court in Criminal Revision Application No. 821 of 1973, are as under.

(3.) On November 21, 1970, the Assistant Security Officer, Central Railway, Bhusawal intimated to the Chief Security Officer, Bombay V. T. that two wagons Nos. ERKC-9447 Ex. HSPG BNDN to Akola and Wagon No. ERKC 75531 Ex. were unloaded by Unloading Foreman, one B. D. Raverkar of Akola Goods Shed. Seventy-nine M. S. Plates (Mild Steel Plates) were unloaded from Wagon No. ERKC 75531. On November 14, 1970, one Ram Singh who was having R. R. No. 982859 Invoice No. 3 for 78 M. S. Plates and Invoice No. 2 R.R. No. 892857 for 60 M. S. Plates signed the RRs. and endorsed the same to M/s. Vallabhaji Brothers, Clearing Agents at Akola Goods Shed for taking the delivery. Clerk Onkar of the said firm was sent to take delivery. He took delivery of 78 plates from one B. J. Meshram, after paying the necessary railway dues of Rs. 1,813.80 P. and the 78 Plates were removed by the said party in lorries. The delivery of the second consignment of 60 M. S. Plates was taken on November 16, 1970 after paying the railway dues of Rs. 2,247.40 P. The said Ram Singh posed as a proprietor of Modern Industries which was found to be a fictitious firm, which never existed. The Deputy Commercial Superintendent, Bhusaval, on November 19, 1970, informed all concerned that the delivery from these wagons was obtained on fraudulent Railway receipts.