High CourtsSingle Bench(1922) 05 AHC CK 0061

Jassi and Another vs Emperor

Allahabad High Court · Decided on 10 May 1922 · Citation: 76 Ind. Cas. 826

HON’BLE JUDGES
Stuart, J
RESULT
Allowed

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Judgment

1 paragraphs · 43 words

Stuart, J.—The learned Additional Sessions Judge has taken a right view of the matter. The record is returned to the Magistrate in order that he may take proceedings required by law under the provision of Section 137 of the Code of Criminal Procedure.