EMPEROR Vs. BABUS RAJANI KANTA BOSE; BABUS RAJANI KANTA NAG; BABU ANNADA CHARAN ROY; BABU SURENDRA KUMAR NAG

JUDGEMENT

(1.) That non-co-operation movement had nothing to do with the general hartal declared by the Noakhali public out of sympathy for tea-garden coolies stranded at Chandpur. The non-co- operation movement was started long before the said hartal and has no connection with thekeeping away from the Court by your petitioner.

(2.) That a general hartal in all departments of public life was decided upon in a public meeting held at Noakhali and that no one could safely ignore or disregard the resolution of the indignant public and in fact the clients did not come to me on account of hartal during those days. Your petitioner also considered it safe and desirable to bow down to the popular will when public feeling was running so very high and so vour petitioner did not attend Court during the period of the same hartal, that is, from 23 May 1921 to 3 June 1921.

(3.) That in the matter of not attending the Court during the hartal there was no combination or common object among the members of the Bar, and, in fact the Bar Association passed no resolution at all in the matter.