STATE Vs. D RUDRA A D M

JUDGEMENT

(1.) This contempt Rule is against Mr. D. Rudra, Mr. B. K. Sarkar and Mr. A. K. Dasgupta, Additional District Magistrates Alipore and the Officer-in-Charge, Beliaghata Police Station in circumstances stated below: Criminal Appeal No. 86 of 1967 preferred by Shyamsundar Pathak and Kapildeo Narayan Sharma, A. S. I. of Police, Calcutta, against conviction under Section 414 of the Indian Penal Code, was dismissed by this Court by an order dated July 18, 1968 and this order was communicated and received by the District Magistrate on July 20, 1968.

(2.) The order reads as follows:

(3.) This order was not, however, carried out by the contemners. Who functioned as Additional District Magistrates, Alipore, during the relevant period, as disclosed during hearing of an application under Article 134 (1)(c) of the Constitution filed in September, 1968, and heard some time after long vacation in November, 1968.