JASIMAN BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application under Ss 397, 401 and 482 Cr. P.C. is directed against an impugned order dated 21.7.84 passed by the learned Executive Magistrate, Alipore in M.P. Case No.501 of 1984 by which the learned Magistrate refused to draw up proceedings under S 144 of the said Code.

(2.) The impugned order dated 21.7.84 reads as follows :

(3.) It has been submitted by the learned Advocate appearing for the petitioner that the said order is cryptic in nature and does not set out any reasons why effect has not been given to the prayer in the police report in which it was prayed by the police that an order under S. 144 of the said Code may be promulgated on the case land except certain portion as mentioned therein. He has also submitted that the learned Magistrate has not applied his mind at all to the question as to whether there was any likelihood of the breach of the peace.