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Judgment
1 paragraphs · 55 words
Prinsep, J.—We see no reason to interfere. We agree with the judgment of another Division Court in the case of Shonai Paramanick 1 C.L.R., 486 that the Magistrate having satisfied himself (as in the case now before us) that there was no cause for acting u/s 521, was at liberty to let the matter drop.