1. On the facts stated in the letter of reference, we think it desirable that both the cases should, be tried by one Magistrate, and the learned Sessions Judges suggestion as to the order of trial accepted. We accordingly transfer the case in which Sheikh Samir is the complainant and Beni Madhab Gope and another accused from the file of Babu J.C., Mazumdar, Deputy Magistrate of Manikgunge, to the file of Babu J. Chakraverty, Sub-Deputy Magistrate of Manikgunge, and we also direct that the trial of the case in which Judisthir Gope is the complainant and Samir Sheikh and others accused be proceeded with and the proceedings in the case in which Sheikh Samir is the complainant be stayed until the disposal of the other case.
Sheikh Samir And Others v. Beni Madhab Gope And Another
Sheikh Samir And Others v. Beni Madhab Gope And Another
(High Court Of Judicature At Calcutta)
CALCUTTA HIGH COURT | 08-12-1922
Advocate List
Bench
- Suhrawardy, J
- Newbould, J
Eq Citations
- AIR 1923 CAL 644
- LQ/CalHC/1922/405
Head Note
Criminal Procedure Code, 1973 — S. 360 — Reference to Supreme Court — Stay of proceedings in one case — Both cases to be tried by one Magistrate — Reference disposed of accordingly
