JAFAR ALI AND ANR. Vs. RASARAJ SIL AND ANR.

JUDGEMENT

(1.) THIS is a reference by the learned Additional Sessions Judge, Tripura, recommending that the order of the learned Magistrate First Class, Sonapura, dated 23 -10 -62, be set aside.

(2.) THE facts out of which this reference arises are briefly as follows:

(3.) AT the time of argument it transpired that the petitioners had already left for Pakistan, therefore, I heard the learned Counsel for Rasaraj Sil.