High Courts(1928) 08 CAL CK 0041

Ganga Prosad vs Khitish Chandra Sanyal

Calcutta High Court · Decided on 28 August 1928 · Citation: AIR 1929 Cal 21 : 118 Ind. Cas. 863

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Judgment

1 paragraphs · 63 words
1.

In these cases we are satisfied on an examination of the record that the Magistrate has not followed the provisions of Part 4, Ch. 10, Criminal P.C. The order, complained of cannot, therefore, be allowed to stand and they are accordingly set aside. The matters will go back for a proper enquiry in accordance with law. The rules are accordingly made absolute.