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Judgment
3 paragraphs · 70 words
1.
The summons was illegal as not sealed as required by Section 68 of the Code of Criminal Procedure (See Mahajan Sheik v. Emperor ILR
(1914) Cal. 708, decided with reference to the analogous provisions in Section 75 of the Code of Criminal Procedure in respect of warrants)
2.
We set aside the orders of the Courts below granting sanction to prosecute the petitioner for disobeying the said void summons.