NARAYANAN UNNITHAN Vs. VARKEY THOMAS

JUDGEMENT

(1.) The order in controversy is the order of the Additional District Magistrate of Quilon in Criminal Revision Petition No. 5 of 1955. That revision petition was from an order in M.O. No. 61 of 1955 of the Court of the First Class Magistrate (Executive) Chengannur.

(2.) The petition before us was originally filed as Criminal Revision Petition No. 36 of 1956. It was subsequently converted as O. P. No. 234 of 1956 in pursuance of the order in Criminal Miscellaneous Petition No. 81 of 1956. The petition summaries the facts of the case in the following terms:-

(3.) The Additional District Magistrate summarised the facts as follows in his judgment in Criminal Revision Petition No. 5 of 1956.