TARA PADO MAZUMDAR Vs. STATE

JUDGEMENT

(1.) This is an application in revision on behalf of petitioner Tara Pado Mazumdar, who has been committed to the Court of Session to stand his trial under Section 409 of the Penal Code, by a Munsif Magistrate First Class, Hazaribagh. It is prayed that the commitment order be quashed on the ground of illegality.

(2.) The necessary facts for the present purpose are these :

(3.) The learned Munsif Magistrate adopted an inquiry under Chap. XVIII of the Criminal PC, and has approached the case by reminding him. self of the powers of the Committing Court under Section 207A of the Code. He has discussed the evidence in great detail and has ultimately come to the conclusion: