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Judgment
2 paragraphs · 81 words
1.
We make this Rule absolute on the authorities to which we are referred, namely, Bolai Dey v. Emperor 35 C. 361 : 12 C.W.N. 367 : 7 Cr. L.J. 188; Puna Chandra Kundu v. Emperor 20 Ind. Cas. 750 : 17 C.W.N. 978 : 14 Cr. L.J. 494 : 41 C. 7 and Kalai v. Kalu Chowkidar 27 C. 366 : 4 C.W.N. 252.
2.
We set aside the convictions and sentences and direct that the bail bonds be discharged.