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Judgment
Prinsep, J.—We are of opinion that the Bench of Magistrates had jurisdiction, in a prosecution u/s 216, Beng. Act V of 1876, to determine whether the order which had not been carried out was a proper order,--that is to say, in the present case, whether there had been any encroachment on the road which the accused was bound to remove on the order of a Municipal authority. It has been held, in an analogous case u/s 518 of the Code of Criminal Procedure, that, when prosecuted u/s 188, Penal Code, for neglecting to carry out an order of a Magistrate to remove a nuisance, that although that order, if properly made, cannot be questioned in any Court, the accused can, when prosecuted for disobedience of it, claim exemption from its operation on the ground that it was not an order which he was bound to obey, as being an order beyond the Magistrate''s power and jurisdiction.