NALIN CHANDRA PAL Vs. BEJOY RANJAN GANGULY

JUDGEMENT

(1.) This is an application for the conviction and punishment of the opposite-par ties for contempt of this Court.

(2.) The opposite-party No. l Bejoy Ranjan Ganguly filed a complaint in the Court of the Sub-Divisional Officer, Alipore, against the present petitioner and another charging them with offences under Sections 420 and 406, Penal Code. It is unnecessary to deal in detail with these offences. But what was suggested was that the opposite-party had been induced to take certain land on the representation that the land belonged to certain lessors, whereas in fact it was said that it was khas-mahal land.

(3.) The matter first came before a Sub-Divisional Magistrate who directed a Circle Officer to hold an enquiry. The latter submitted a report and expressed the view that this was not a criminal matter.