High CourtsSingle Bench(1951) 06 CAL CK 0009

Phani Bhusan and Another vs Corporation of Calcutta

Calcutta High Court · Decided on 28 June 1951 · Citation: AIR 1952 Cal 737 : 55 CWN 712

HON’BLE JUDGES
Roxburgh, J
CASE NUMBER
Criminal Revn. No. 621 of 1951

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Judgment

3 paragraphs · 179 words

Roxburgh, J.—This Rule was issued on the ground that the Municipal Magistrate had committed the common error of Municipal Magistrates of adding to his order of fine in respect of a conviction u/s 271/488, Calcutta Municipal Act an order of threat that the accused will be penalised daily on the prayer of the Corporation.

2.

Where the accused has been punished u/s 488 of the Act, it is no part of the Magistrate''s business, either to purport to impose daily fine for offences not yet committed, or to make threats about what may happen in the future. If the order has not been complied with, it is for the Corporation to apply for a separate summons in a separate case and the Magistrate may then, if satisfied that the offence has been committed for any number of days, impose a further fine appropriate to that number of days and so on ad infinitum or until the party does comply with the order.

3.

So much of the order, dated 29-5-1951 as refers to future occurrences, is accordingly set aside.