Gour Chand Audhikari v. Komal Chandra Pal

Gour Chand Audhikari v. Komal Chandra Pal

(High Court Of Judicature At Calcutta)

| 08-01-1897

Authored By : S.C. Ghose, Hamilton Wincup Gordon

S.C. Ghose and Hamilton Wincup Gordon, JJ.

1. We think that this rule must be made absolute. In doingso, we need only refer to the case of Nilratan Sen v. Jogesh ChundraBhuttacharjee I.L.R. 23 Cal. 983 [LQ/CalHC/1896/100] in which a view, contrary to that which hasbeen taken by the Magistrate, was adopted by this Court. The order reviving thecomplaint and the subsequent proceedings will be set aside, and the fineimposed upon the petitioner, if realized, will be refunded.

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Gour Chand Audhikarivs. Komal Chandra Pal (08.01.1897- CALHC)



Advocate List
Bench
  • S.C. Ghose
  • Hamilton Wincup Gordon, JJ.
Eq Citations
  • (1897) ILR 24 CAL 286
  • LQ/CalHC/1897/3
Head Note