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Judgment
2 paragraphs · 91 words
Jackson, J.—I see no reason to stay the criminal proceedings. Apparently, having failed to get sanction, the respondent is attempting to evade the provision of S.195, Criminal P. C., by presenting a complaint which stops short of the full story. It does not make clear, what is admitted. before me, that the intention to use contemplated in Section 474, I. P. C., fructified into an actual use, which attracts the provisions of Section 195, Criminal P. C.
2.
Such a complaint is best disposed of without delay. The petition is dismissed.