2. The issuing of the process against the petitioner in this case was not quite regular.
3. On the complaint being filed, the Sub-Deputy Magistrate distrusted the truth of the complaint and directed an investigation under Section 202 of the Cr PC.
4. Having done so, he should have waited or the result of that investigation. Instead of waiting for the report he issued summons against the petitioner as the report had not arrived and because he thought that the case could no longer be kept pending. This action can hardly be considered as having been the result of a proper exercise of judicial discretion on his part.
5. The explanation submitted by the learned District Magistrate does not touch this part of the Rule.
6. The order summoning the petitioner is accordingly set aside.
7. The complaint will now be dealt with in accordance with law by some other Magistrate. Such Magistrate to be selected by the District Magistrate for the purpose.
8. The Rule is made absolute.
9. Rule made absolute.