Calcutta High Court
Issur Chunder Nath vs Kali Churn Nath And Anr. on 15 May, 1882
Equivalent citations: (1882)ILR 8CAL883
JUDGMENT Prinsep, J.
1. We see no reason to interfere. We agree with the judgment of another Division Court in the case of Shonai Paramanick 1 C.L.R., 486, that the Magistrate having satisfied himself (as in the case now before us) that there was no cause for acting under Section 521, was at liberty to let the matter drop.