Saharulla Chowdhury and Others Vs Kendua Santhal

Calcutta High Court 13 Sep 1916 (1916) 09 CAL CK 0004
Bench: Division Bench

Judgement Snapshot

Hon'ble Bench

Newbould, J; Chaudhuri, J

Judgement Text

Translate:

1. We think that this Rule must be made absolute. The procedure adopted by the Magistrate was wrong. Authority in support of this proposition is to be found in Guru Charan Aich In the matter of the petition of 1 C. W. N. 650. It appears to us that the course open to the Magistrate was to order a further enquiry; and, after he had made such an order, he might have proceeded as the circumstances of the case justified. But, without taking any such steps, by simply ordering the re-issuing of the warrants, he exceeded his authority. The bail bonds of the petitioners who are out on bail will be discharged.

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