S N CHAKRABORTY Vs. BIMALENDU MAZUMDAR

JUDGEMENT

(1.) This is a Rule issued by our learned brothers R. N. Dutt and K. K. Mitra. JJ. under Contempt of Court's Act against the opposite party B. Mazumdar alia Baima-lendu Majumdar, M, A., B. L.. Court Inspector. Barrackpore. for contempt of Shri Sailendra Nath Chakrabortv, Magistrate, 1st Class. Barrackpore, as reported to this Hon'ble Court.

(2.) Pursuant to the direction of this court the alleged contemnor B-Majumdar appeared in person before us and showed cause through his Advocate Sri. K. B. Roy.

(3.) The short facts leading to the Rule are as follows : The said Magistrate Sailendra Nath Chakraborty insisted that Court Inspectors must use cartridge or conquest papers in their petitions intended to be filed before the said court. But as the police fund did not permit such expenditure the Court Inspectors could not use such papers in their petitions before the said court and for that the Court Inspector alleged to have incur-red the displeasure of the said Magistrate. This will be evident from An-nexures C and D. The learned Magistrate has taken strong exceptions to the two communications one dt. 1-4-1970. (Annexure A) and another dated 6-7-1970 (Annexure B) sent by the alleged contemnor both to the District Magistrate. 24-Parganas, with copies to the S. D. M., the S. P, and the A. S. P.