High CourtsDivision Bench(1939) 05 MAD CK 0005

In Re: V. Mekala Venkatappa and Others

Madras High Court · Decided on 2 May 1939 · Citation: AIR 1940 Mad 755

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 43 words

Lakshmana Rao, J.—The petitioners have been convicted u/s 510, I.P.C., and it is not an offence involving a breach of the peace. The order for security u/s 106, Criminal P.C., is therefore unsustainable and it is set aside. Otherwise] these petitions are dismissed.