- (1.) Mr Bhattacharya appearing for the sixth respondent, the Additional Chief Judicial Magistrate, Searampore, submits under instructions that the order dated December 21, 2011 dealing with the petitioner's application for certified copy of the Magistrate's order dated November 17, 2011 has been passed by the Magistrate in administrative capacity, and that on the basis of the order the Judge in charge of the copying department has rejected the petitioner's application for certified copy dated December 26, 2011.
(2.) The order of the Magistrate dated December 21, 2011 and the order of the Judge in charge dated December 26, 2011 have not yet been communicated to the petitioner. These administrative orders ought to have been communicated to him by the respective offices of the Additional Chief Judicial Magistrate and the Judge in charge of the copying department concerned.
(3.) In view of the above-noted situation, I dispose of this WP directing the Additional Chief Judicial Magistrate and the Judge in charge of the copying department to see that their respective orders are communicated to the petitioner by their respective offices, within 24 hours from the moment of communication of this order. It is made clear that nothing herein shall prevent the petitioner from moving the Criminal Court questioning the order of the Additional Chief Judicial Magistrate dated November 17, 2011. No costs.;