ROGHUVIR NARAYAN LOTLIKAR Vs. CAETANO FIGUEIREDO

JUDGEMENT

(1.) The Additional Sessions Judge has made this reference and has recommended that the order of the Sub-Divisional Magistrate, Margao, dated 16-5-1970 passed under Section 145, Criminal P.C. be set aside.

(2.) The said order reads as follows :-

(3.) The short point for my determination is whether the Magistrate passed the said order in breach of the provisions of Section 145(1). Criminal P.C. and has therefore acted without jurisdiction.