High CourtsDivision Bench(1939) 02 MAD CK 0002

Hajee Mohammad Kadir Sheriff vs Rahimatullah Sahib

Madras High Court · Decided on 15 February 1939 · Citation: AIR 1940 Mad 230

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

2 paragraphs · 41 words

Lakshmana Rao, J.—The facts alleged do not constitute an offence u/s 171(g), I.P.C., and the order of the Sub-divisional Magistrate is

unsustainable. It is therefore set '' aside and there will be further inquiry into the complaint in accordance with law.