SURESH CHANDRA GUPTA Vs. ABDUL JABBAR

JUDGEMENT

(1.) This is a rule granted by my learned brothers Mr. Justice Newbould and Mr. Justice Mukerji calling upon the Chief Presidency Magistrate and upon the Opposite Party Abdul Jabbar to show cause why the order directing the payment of Rs. 25 as compensation to Abdul Jabbar should not be set aside on the ground that the Magistrate did not proceed in compliance with Section 250 of the Criminal P. C..

(2.) The Rule was obtained by the complainant. He made a complaint against Sheik Yusuf and Abdul Jabbar, alleging that an offence of simple hurt bad been committed by these two accused.

(3.) The case was heard by the learned 3 Presidency Magistrate and after bearing some witnesses called on behalf of the complainant, the learned Magistrate discharged the second accused, viz., Abdul Jabbar on the 23 of May, 1924.