RAMENDRA CHANDRA RAY Vs. EMPEROR

JUDGEMENT

(1.) This case has come before us in a somewhat unusual way. The petitioner applied to the Court as a resident and tax-payer of the city of Calcutta, and such interested in the liberty of one Subhas Chandra Bose, who is described as the Mayor of Calcutta, and a friend of the petitioner.

(2.) The petitioner stated facts which-showed prima facie that the conviction, and sentence of imprisonment passed upon the said Subhas Chandra Bose were technically invalid. Upon this a rule was issued.

(3.) Thereupon the prisoner wrote a letter to the Court saying that the application had been made without his knowledge or consent, that he did not intend to take any part in the proceedings, that any one who moved the High Court on his behalf was not his friend, and that such action was likely to do him harm. We have been informed that the prisoner has pursued this course on principle, because he refuses to recognize the jurisdiction of the Courts in India.