High CourtsDivision Bench(1897) 11 AHC CK 0008

Gauri Shankar vs Mata Prasad

Allahabad High Court · Decided on 16 November 1897 · Citation: (1898) ILR (All) 124

HON’BLE JUDGES
John Edge, C.J · Burkitt, J
RESULT
Dismissed

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Judgment

1 paragraphs · 56 words

John Edge, C.J. and Burkitt, J.—We hold the same opinion as that expressed by the High Court at Madras on a similar reference in Queen-Empress v. Kattayan ILR 20 Mad. 235. Section 83 of the Code of Criminal Procedure is in our opinion applicable to warrants issued under the provisions of Act No. XIII of 1859.