High CourtsDivision Bench(1902) 12 MAD CK 0011

In Re: Veruputti Penchalugaddi

Madras High Court · Decided on 11 December 1902 · Citation: 4 Ind. Cas. 1061

HON’BLE JUDGES
Arnold White, C.J · Bashyam Iyengar, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 64 words
1.

We think the discharge was right. A person who answers questions put to him by a Police officer making an investigation u/s 161 of the Code of

Criminal Procedure does not institute or cause to be instituted criminal proceedings within the meaning of Section 211 of the Indian Penal Code,

nor does he thereby charge any person within the meaning of that section.