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Judgment
1 paragraphs · 104 words
Lakshmana Rao, J.—The petitioner was the Deputy Inspector of Schools, Moplah Range, Palghat and the acts constituting the offence were done by him in the execution of his duty as a servant of the Grown before the relevant date u/s 270, Clause (1), Government of India Act, 1935. No proceedings can therefore be instituted against him in respect of the acts except with the consent of the Governor of the Province of Madras and the present proceedings were not instituted with the consent of the Governor of Madras. The proceedings against the petitioner are therefore quashed, and his conviction and sentence are set aside.