MAGHU Vs. KANWAR RATTAN SINGH

JUDGEMENT

(1.) This is an application by the complainant Maghu directed against an order, dated 24th August 1949, of the District Magistrate, Mahasu, transferring the case against the opposite party, from the Court of Shri Hira Chand, Magistrate Third Class, to the Court of Shri Negi Roop Singh, Magistrate Second Class, for inquiry and trial.

(2.) The facts, in brief, are: the complainant, Maghu, made a complaint against the accused persons, Kanwar Rattan Singh and others, in the Court of Shri Gopi Chand, Magistrate Third Class, alleging that the accused persons had unlawfully Page 1 of 5 Maghu vs. Kanwar Rattan Singh (26.05.1950 - HPHC) trespassed on his land and committed mischief. The learned Magistrate took cognizance but he was succeeded by another Magistrate Third Class, Shri Hira Chand, who proceeded with the trial, and recorded the evidence of five witnesses. While he was recording the evidence of the Patwari, the accused persons moved the District Magistrate, Mahasu, for transferring the case from the Court of Shri Gopi Chand to some other Court of competent jurisdiction.

(3.) The learned District Magistrate did not issue any notice to the complainant. He heard counsel for the accused-petitioners and also the public prosecutor and made the following order;