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Judgment
2 paragraphs · 115 words
1.
We think this rule must be made absolute. The order which the magistrate has made and which purports to be an order under sec. 144, Cr. P. C, is to the effect that the Petitioner should not go to a certain village, or must not allow any of his servants, relations or friends to go there such an order is of the most indefinite character: indefinite as to persons and indefinite as to time. We do not consider that the magistrate is competent to make an order like this against a minor and hold him responsible for the acts of other persons.
2.
The order will be set aside, as being made without jurisdiction.