CHARU CHANDRA MAJUMDAR Vs. EMPEROR

JUDGEMENT

(1.) In this case a Rule was issued by this Court on the 14th August 1916 calling upon the District Magistrate of Karwar (in the Presidency of Bombay, District North Canara) to show cause why the proceedings should not be transferred to the Court of the Chief Presidency Magistrate in Calcutta and the alleged offence enquired into and tried in Calcutta, or why such other order should not be passed in the matter as to this Court may seem fit and proper on the grounds mentioned in the petition:

(2.) With a direction that the Rule should be sent to the Registrar of the High Court in Bombay for favour of its transmission by him to the District Magistrate.

(3.) The Rule was served with the assistance of the Registrar of the Bombay High Court upon the local Magistrate and the Rule came up for argument before Chaudhuri and Newbould, JJ., during the vacation.