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Judgment
4 paragraphs · 84 words
1.
The order of the Deputy Magistrate in appeal directing the execution of a bond tinder Section 106, Criminal Procedure Code, is illegal as the
convicting Court was a 2nd Class Magistrate and, therefore, not a Magistrate who could make an order under that section; Muthiah Chetti v.
Emperor 29 M. 190 : 3 Cri. L.J. 461 and Paramasiva Pillai v. Emperor 30 M. 48 : 1 M.L.T. 403 : 5 Cri. L.J. 88. We, therefore, set aside this
order of the Deputy Magistrate.