KRISHNA BAI Vs. JUDICIAL MAGISTRATE IST CLASS

JUDGEMENT

(1.) THIS petition has been directed against the order dated 6.5.1996 passed by the learned Judicial Magistrate Ist Class, Fazilka whereby he imposed a fine of Rs. 50/- upon the petitioner with further directions that in default of payment of fine the petitioner would undergo simple imprisonment for 3 days.

(2.) BRIEF facts of the case are that Smt. Krishna Bai submitted one application to the court concerned through post. The learned Magistrate became little bit offended. According to the learned Magistrate no institution could be made of any proceedings by post. Therefore, the petitioner Smt. Krishna Bai was ordered to be summoned. Learned Magistrate came to the conclusion that by submitting the said application, Krishna Bai had obstructed the functioning of the Court falling within the meaning of Section 228 IPC and therefore, it was a fit case to proceed against her under section 345 Cr.P.C.

(3.) THIS Court has the occasion to go through the offending letter dated 22.2.1996. For the sake of gravity I would like to incorporate the contents of this application verbatim: