AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 50 words
Yaha Ali, J.—There is no finding given by the Magistrates that the prosecution is expedient in the interests of justice. This is an incurable
defect in the order made by the Magistrates u/s 476 of the Code of Criminal Procedure. The petition is allowed. The complaint filed will be
withdrawn.
