AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 60 words
1.
(On Admission). I reject the appeal. If the decree-holder and the process-server agreed to let the accused go, there is no escape from custody.
Queen Empress v. Muppan 18 M. 401 and Crown v. Ramasami Konan 18 M.L.J. 540 : 31 M. 271 : 8 Cri.L.J. 200 are cases of arrest on a
Criminal charge and have no application.