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Judgment
5 paragraphs · 107 words
1.
There is no finding that any branch of peace occurred. following Muthiah Chetli v. Emperor 29 M. 190 : 3 Cr. L.J. 461 which has not been
overruled so far as this part of the case is concerned by the case of In re Soldi Gounden 21 Ind. Cas. 174 : 37 M. 153 : 14 M.L.T. 235 : (1913)
M.W.N. 769 : 25 M.L.J. 403 : 14 Cri. L.J. 574. I am of opinion that the Appellate Court was wrong in directing the accused to enter into a bond
u/s 106 of the Code of Criminal Procedure.
2.
The order u/s 106 is set aside.