AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 57 words
1.
The only parties to these proceedings are the first and second defendants. So far as they are concerned the order of the Sessions Judge must be
set aside inasmuch as the sanction of the Registrar is required by Section 195, Criminal Procedure Code, for their prosecution. The order of
December 3rd, 1890, staying proceedings is discharged.