KALIPADA DAS Vs. THE STATE

JUDGEMENT

(1.) THESE are two connected revisions which can be disposed of by this judgment.

(2.) CRIMINAL Revision No. 425 of 1950 is a petition for revision of an order directing the prosecution of the petitioner under Section 188, Penal Code, for breach of an order made by the Sub -Divisional Officer of Uluberia under Section 144 Criminal P. C.

(3.) IT appears that in the year 1940, the petitioner and his brothers leased from the Burdwan Raj the right to remove sand from sand banks in the Rupnarayan River. This lease gave them a right to remove sand at three points within the area of Police Station Daspur in the district of Midnapore. The lease was originally for three years, but has been renewed from time to time.