A.N. Ray, J. - (1.) This is an appeal from the Judgment dated 18 November, 1967 of the High Court at Patna.
(2.) The question for consideration is whether a Sub-Divisional Magistrate could after submission of a final report by the- police direct the police on what is described as a protest petition having been filed by the opposite party to submit a charge-sheet.
(3.) The facts in short are that on account of an occurrence at the platform of Muzaffarpur Railway Station on 24 March, 1964 two cases were instituted before the Railway Police.;