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Judgment
2 paragraphs · 70 words
1.
We think that under the Village Police Act the Police Patel, to whom a commission has been issued u/s 15 of the Act, has no power to inflict any fine on the complainant for a false complaint.
2.
We, therefore, set aside the order made by the Village Patel directing the complainant to pay a fine of rupees two, and direct the fine to be refunded to the complainant.