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Judgment
1 paragraphs · 69 words
1.
We do not think that a person should be bound over under both the Sections 109 and 110 of the Criminal Procedure Code. See Kosa Kumaran, In re 30 Ind. Cas. 450 note. We accordingly set aside the order binding him u/s 109. The evidence fully supports the order so far as Section 110 is concerned. We leave the order, therefore, to stand as one made u/s 110.