BISHNU MALLICK Vs. SADHU MALLIK AND ANR.

JUDGEMENT

(1.) FIRST -party member No. 1 in a proceeding under Section 145 of the Code of Criminal Procedure is the Petitioner against the order of the learned Magistrate dated 9.11.1983.

(2.) IT appears from the order of the learned Magistrate that the proceeding was fixed to 10.8.1983. On that day an application for adjournment had been filed by the first party, but that prayer was rejected and the Magistrate closed the evidence of the first party and directed the second party to adduce evidence on 13.9.1983. On 13.9.1983, an application had been filed by the first party to recall the earlier order to which the second party members filed an objection, Ultimately by the impugned order dated 9.11.1983, the said application filed by the first party was rejected and the second party was directed to adduce evidence on 3.12.1983, but the proceeding having been stayed by this Court by order dated 15.12.1983, the matter has not proceeded any further.

(3.) THE Criminal Revision is accordingly allowed.