RABINDRA NATH DE SARKAR Vs. NITAI CH ADAK

JUDGEMENT

(1.) Two short points have been raised on behalf of the petitioner in this revisional application. The first point is that the learned Sessions Judge, Midnapore, should not have revised the order of the learned Sub-Divisional Magistrate, Ghatal, as that was an interlocutory order. The second point urged has been that in any event the learned Sessions Judge's finding is wrong and illegal.

(2.) On behalf of the petitioner Mr. Chittaranjan Das, the learned Advocate has appeared and has raised the points above mentioned.

(3.) Mrs. Dipti Mitra, the learned Advocate appearing for the State has supported the order of the learned Sub-Divisional Magistrate.