BIPRA CHARAN MOHANTY Vs. BASANTA KUMAR MOHANTY

JUDGEMENT

(1.) The sole question for consideration in this revision is : When the enquiry in a proceeding under S. 107, Cr. P.C. shall be deemed to have commenced ?

(2.) To answer this question, it is necessary to recapitulate the factual aspect of the case.

(3.) On being noticed, the opposite party appeared on 15-10-1992 whereupon the learned Magistrate read over and explained the substance of the accusation and on his denying the same, the case was adjourned to a future date for filing show cause. The case thereafter suffered four adjournments and finally on 18-11-1992, show cause was filed whereafter the case was adjourned to 27-11-1992 for hearing.