LAWS(CAL)-1952-12-12

BIRDHAJ ROY Vs. STATE

Decided On December 04, 1952
BIRDHAJ ROY Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) THE order against which this Rule is directed was passed by the Sub-Divisional Officer, Alipurduar and is in these words:

(2.) ACCORDINGLY we set aside the order passed by the learned Sub-Divisional Magistrate and order that the proceedings be quashed. If the petitioner is in custody, he must be set at liberty at once.