KISHANLAL Vs. RAILWAY POLICE

JUDGEMENT

(1.) THIS is a reference made by the Third Additional Sessions Judge, Indore.

(2.) THE facts giving rise to this reference are as follows:

(3.) THE accused thereupon preferred a revision petition before the Court of Sessions and the learned Third Additional Sessions Judge being of the opinion that the trying Magistrate ought to have exercised its power under Section 257 Criminal P. C. under the circumstances of the present case has made this reference.