KALIKANTA BARMAN AND ORS. Vs. RAINATH BARMON

JUDGEMENT

(1.) THIS is a reference made by the learned Deputy Commissioner of Goal -para under the provisions of Section 438, Cr.P.C. inviting our attention to certain irregularities In a case filed before the Magistrate, 1st Class, Dhubri, under Section 145, Cr.P.C., It appears that the learned Magistrate, Dhubri, without following the procedure laid down in Section 145, Cr.P.C., permitted the case to be referred to arbitration, by his order dated 6.11.50. The arbitration proved infructuous and on 3.2.51 one of the arbitrators sent a report, and the Magistrate, acting upon this report, proceeded to examine the first party. The 2nd party was apparently absent that day and the learned Magistrate then proceeded to pass an 'ex parte' order declaring the first party to be in possession.

(2.) THE learned District Magistrate rightly, points out that in the first place the matter under Section 145, Cr.P.C. could not properly be referred to arbitration, in the second place, when the arbitration proved infructuous the Magistrate was bound to follow the procedure laid down under Section 145, Cr.P.C.

(3.) I agree.