EMPEROR Vs. RAJENDRA KUMAR DUTTA AND ABDUL KHALEQUE

JUDGEMENT

(1.) This is a reference two Pleaders of the Bar, Babu Rajendra Kumar Dutta and Moulvi Abdul Khaleque.

(2.) The facts appear to be these: There was a certain Title Suit No. 265 of the Local Sub-Judge's Court (Rani Hemanta Kumari Debi V/s. Sonaulla).

(3.) Rajendra Kumar Dutt was the Pleader on behalf of some of these defendants though it does not appear that he had received any vokalatnamah on behalf of Sonaulla. In the course of this suit a certain document was filed on behalf of the; defendants on the 6 July 1923 by Rajendra Kumar Dutta. The plaintiff challenged the genuineness of this document. Certain evidence was taken and on the 7 July Babu Rajendra Kumar Dutt the defendants Pleader retired from the case and the case was decided ex parte. On the same day the plaintiff moved the Court to prosecute Sonaulla for forgery. Notice was issued on Sonaulla and he appeared on 8 September 1922 and showed cause. Moulvi Abdul Khaleque appeared for him on this occasion.