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Judgment
1 paragraphs · 26 words
1.
This case merely followed the interpretation put on Section 145 of the Criminal Procedure Code, in the case of Ambler v. Pushong ILR Cal. 365.
High CourtsDivision Bench(1885) 11 CAL CK 0002
Chunder Koomar Poddar vs Chunder Kanta Ghose and Another
Calcutta High Court · Decided on 19 November 1885 · Citation: (1885) ILR (Cal) 521
- HON’BLE JUDGES
- Tottenham, J · Agnew, J