AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 88 words
1.
The Court thinks that u/s 476, Criminal Procedure Code, the Presidency Magistrate does not fall within the definition of a Magistrate of the First class and that the only-course which the Presidency Magistrate can adopt under the Criminal Procedure Code in such a case is either to commit the case to the Sessions or have the complaint filed u/s 190 read with the provisions of Section 195.
2.
The Court discharges the rule leaving the Presidency Magistrate to deal with the case with reference to this decision.