EASIH MIA Vs. TRIPURA ADMINISTRATION

JUDGEMENT

(1.) IN this reference the learned Sessions Judge has recommended that the orders of the District Magistrate dated 10.5.60 and 30.5.60, forfeiting the bail bond given by the two sureties for the appearance in Court of one Suruj Mia Bhuiya and calling upon the sureties to pay the penalty and ordering distress warrant for the realisation of the penalty, should be set aside.

(2.) TO understand the points involved in this reference the following facts have to be stated:

(3.) SURUJ Mia on learning that he was wanted by the District Magistrate to appear before him duly presented himself before that officer on 2.6.58. The District Magistrate then directed him to be taken into custody. He moved for bail before the District Magistrate, but bail was refused on 18.6.58. I get even these details from the later order of the Sessions Judge in the bail application. The records relating to the order of arrest and refusal of bail by the District Magistrate are not forthcoming.