- (1.) The present revisional application is directed against an order dated 31-1-2001 passed by the learned Chief Metropolitan Magistrate, Calcutta in connection with Dispur P.S. Case No. 1106 dated 27-12-2000 under Section 420 of the Indian Penal Code directing thereby the Superintendent of Presidency Jail to produce the petitioner before the Court of the learned Chief Judicial Magistrate, Kamrup, Guwahati, Assam in connection with Dispur P.S. (Guwahati, Assam) Case No. 1106 dated 27-12-2000.
(2.) Dispur Police Station (Guwahati, Assam) Case No. 1106 dated 27-12-2000 was registered on the basis of a complaint lodged by one M. Bez Baroowa alleging commission of an offence under Section 420 of the Indian Penal Code. On a prayer made by the Investigating Officer of the said Dispur P.S. Case No. 1106, the learned Sub-Divisional Judicial Magistrate(s), Guwahati, Assam by his order dated 25-1-2001 issued production warrant against the present petitioner along with one Rajesh Agarwalla. A copy of the said order was forwarded to the learned Chief Metropolitan Magistrate, Calcutta and the next date was fixed on 7-2-2001.
(3.) The Investigating Officer of said Dispur P.S. case filed an application on 31-1-2001 in the Court of learned Chief Metropolitan Magistrate, Calcutta with a prayer for production of the present petitioner before the learned Chief Judicial Magistrate, Kamrup, Guwahati, Assam in connection with said Dispur P.S. case. On such application the learned Chief Metropolitan Magistrate, Calcutta by his order dated 31-1-2001 directed the Jail Superintendent of Presidency Jail to produce the present petitioner before the learned Chief Judicial Magistrate, Kamrup, Assam at an early date and to report compliance before the learned Magistrate.;