High CourtsFull Bench

Emperor vs Ramjanam Singh

Calcutta High Court · Decided on 13 November 1941 · Citation: AIR 1942 Cal 307

HON’BLE JUDGES
Lodge, J · Bartley, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 195(5) · Penal Code, 1860 (IPC) — Section 182
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 134 words

Bartley, J.—In our opinion this reference must be rejected. The learned Judge recommends that an order made by the Sub-Divisional Officer of Ranaghat summoning a certain person u/s 182, Penal Code, should be set aside by this Court.

2.

u/s 195, Clause (5), Criminal P.C., where a complaint is made, as in this case, under Sub-section (1), Clause (a), that complaint may be withdrawn by any authority to which the public servant who has made it, is subordinate. It seems clear therefore that the complaint which forms the subject-matter of this reference can be set aside by an authority other than this Court, and in the circumstances we see no reason to exercise a jurisdiction which should more properly be exercised by another authority. The reference is accordingly rejected.

Lodge, J.

3.

I agree.