JAGARNATH SINGH Vs. FRANCIS KHARIA

JUDGEMENT

(1.) These applications are by the second party in two proceedings under Section 145, Criminal P.C., relating to two different villages, but which were disposed of by the same judgment.

(2.) The proceedings started in May 1946, and on 27tb November 1946, they were converted from Section 144 to Section 145. Thereafter the learned Subdivisional Magistrate, Simdega, heard evidence on nth, 12 and 13 of December 1946. The matter was then adjourned for argument, and arguments were not heard until 4 January 1947. After that judgment was reserved without fixing any date directly against the directions several times issued by this Court. On 26th February, the Magistrate further adjourned the matter to 21 April.

(3.) Thereafter he was transferred. On 2lst April, these-cases came before his successor who recorded "No time. Put up on 3 May." On 3 May he noted that judgment was not ready. "Put up on 5 of June," and finally on 5 June orders were passed without hearing any fresh arguments.