SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS Vs. ABANI KUMAR BANERJEE

JUDGEMENT

(1.) On and February 1948, a petition of complaint was filed before the Chief Presidency Magistrate of Calcutta by one Haridas Mukherjee. On that petition of complaint, the learned Magistrate passed the following order:

(2.) This learned Magistrate came to the conclusion that the learned Chief Presidency Magistrate had acted illegally and that the accused Abani Kumar Banerjee was before him on the basis of illegal arrest, and accordingly ordered him to be set at liberty; and he fixed a date for the examination of the complainant, apparently under Section 200, Criminal P. C.

(3.) It is against this order of the learned Presidency Magistrate Mr. C.C. Chakravarti, that the present Rule is directed.