High CourtsSingle Bench(1923) 03 AHC CK 0033

Emperor vs Ram Jatan

Allahabad High Court · Decided on 29 March 1923 · Citation: AIR 1924 All 185 : 81 Ind. Cas. 153

HON’BLE JUDGES
Ryves, J

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Judgment

1 paragraphs · 47 words

Ryves, J.—I agree with the reasons given by the learned Sessions Judge and quash the commitment to Sessions. I send the case back to the District Magistrate of Gorakhpur, who will depute a Magistrate competent to try it other than Mr. Bhadkamkar. Let the papers be returned.