Ramendra Nath Dutt, J. - (1.) This Rule is against an order made by the Sub -Divisional Magistrate, Barasat, dismissing the petition of complaint filed by the petitioner against the opposite parties 1 to 5.
(2.) The petitioner alleged that on February 29, 1964, at 3 P.M. the petitioner along with some other persons were holding some consultations and discussions for finding out ways and means of ensuring the safety and security and welfare of the local people inside a room of Kalyangarh Balika Vidyalaya when the opposite parties Nos. 1 to 5, opposite party No. 1 being the Additional Superintendent of Police, 24 -Parganas, Opposite Party No. 2 being the Asst. Commandant, Eastern Frontier Rifles, opposite party No. 3 being a Sub -Inspector of Police, Habra, opposite party No. 4 being an Assistant Sub -Inspector of Police, District Intelligence Branch, Barasat, and some other police men trespassed into the said building, dragged the persons holding the discussions, manhandled and assaulted them.
(3.) The petitioner filed a petition of complaint before the Sub -Divisional Magistrate on March 24, 1964. The Sub -Divisional Magistrate examined the petitioner under Sec. 200 of the Code of Criminal Procedure but dismissed the petition of complaint, presumably under Sec. 203 of the Code on the ground that Sec. 197 of the Code was a bar to such prosecution as prior sanction of the appropriate Government was not obtained for the prosecution of the opposite parties.;