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Judgment
1 paragraphs · 69 words
Happell, J.—Emperor v. Muthiah Swamiar (1907) 30 Mad. 466 is distinguishable as the present is a case where the depositions were taken under the provisions of Section 176, Criminal P.C. There seems no objection to the Magistrate granting copies of the statements recorded u/s 176, Criminal P.C., of witnesses who are going to be examined at the preliminary inquiry. The Magistrate will grant copies in accordance with this direction.