KUTUBUDDIN AHMED JAMIRUDDIN AHMED Vs. ABDUL NOOR CHOUDHURY

JUDGEMENT

(1.) THIS is a Criminal Reference made by the learned Sessions Judge, Tripura recommending that the order of learned Magistrate First Class, Dharmanagar, dated 5 -12 -63 be set aside.

(2.) THE reference arises in the following circumstances:

(3.) HEARD the learned Counsel for the petitioner and perused the record of the case. I find that the order of the learned Magistrate is illegal and hence it cannot be allowed to stand.