TULSIDAS MUNDHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is a Revisional petition directed against the order of Shri M. Roy, Presidency Magistrate, Calcutta, rejecting the petitioner's prayer for examining defense witnesses.

(2.) ON the 7th July, 1960. a charge-sheet was submitted by Inspector Bhuromal of Delhi, Special Police Establishment against Haridas Mundra and Tulsi Das Mundhra under section 120b of the Indian Penal Code read with section 409 and sections 409 and 477a of the Indian Penal Code. On the 6th August, 1960, both accused appeared before the learned Chief Presidency Magistrate and they were directed to furnish bail of Rs. 10,000/- each and the case was transferred by the learned Chief Presidency Magistrate to Shri M. Roy, Presidency Magistrate, for enquiry. On the 10th October 1960, the learned Magistrate made the following order:-

(3.) ON the 1st March. 1961, the learned Magistrate made the following order :-