In Re: Subbaraya Chetti (Accused in Calendar Case No. 242 of 1915 on the File of R. Sarangapani, The Stationary Second-Class Magistrate of Palladam)

Tyabji, J.—The Magistrate''s Court had no power to remand the accused. Section 167 of the Criminal Procedure Code applies to

proceedings under Chapter XIV and not to those u/s 110: Emperor v. Basya (1903) 5 Bom. L.R. 27. The conviction is therefore set aside and the

bail bonds cancelled.