ABINASH CHANDRA DEB Vs. ADHIR CHANDRA NAMA SUDRA AND ORS.

JUDGEMENT

(1.) THIS is a reference by the learned Sessions Judge, Tripura, recommending the setting aside of an order dated 26 -10 -64 passed by a First Class Magistrate of Agartala in a proceeding under Section 145, Cr. P. C.

(2.) THE material facts leading up to this reference are as follows:

(3.) I heard the learned Advocates appearing on both sides and perused the record of the case.