THE STATE Vs. RAM CHAND AND ANR.

JUDGEMENT

(1.) THIS is an application under Section 185 of the Criminal P. C. for relevant order as provided under that section. Sub -section (2) of Section 185 which is relevant to this case runs as follows:

(2.) THE facts as appear from the petition made in this Court on behalf of the State Government of Assam and the counter -affidavit Bled on behalf of the opposite parties, are that one Bhagwan Das - -a handloom weaver of Silchar town in the district of Cachar lodged a 1st Information Report on 31 -1 -1957 at the Silchar Police Station alleging that the opposite parties Ramchand and Jiwandas had dishonestly removed from his possession on the night of 25 -1 -1957 cash and handloom cloths worth about Rs. 1049/ - and the police started investigation on the basis of this report.

(3.) IT seems that strenuous efforts are being made on behalf of the accused to have the trial under Section 411, Indian Penal Code held at Panipat Court rather than the case under Section 380, Indian Penal Code should begin in the Silchar Court. The attitude taken by the learned Sub -Divisional Officer at Panipat or the District Magistrate at Karnal is also difficult to understand.