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Judgment
4 paragraphs · 96 words
Miller, J.—It was for the appellants to show that they acted in the exercise of the right of private defence and did not exceed their rights in
this, and it is quite clear that they did not satisfy either Magistrate on the point. According to Dorasami Naidu v. Emperor 4 Cri. L.J. 498 the
orders made by the Appellate Magistrate for the taking of security to keep the peace are illegal, and I am bound by that decision. I, therefore, set
aside the orders made u/s 106, Criminal Procedure Code, and I do not interfere further.