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Judgment
We are unable to agree with the Sessions Judge that there was any illegality in the order of THOMAS, the Magistrate, u/s 476, Criminal
Procedure Code, on the 15th January 1912.
His omission to at once direct the accused to be taken before the nearest First Class Magistrate was at most an irregularity, which was set right
by the subsequent order directing him to be taken before such Magistrate. Such irregularity is expressly cured by Section 537(b), Criminal
Procedure Code. We are unable to agree with the view taken by Stanley, C.J., in In the matter of the petition of Bhup Kunwar ILR (1904) All.
256 with reference to the construction of that clause.
We set aside the order of acquittal made by the Sessions Judge and direct him to restore the appeal to his file and dispose of it according to
law.