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Judgment
3 paragraphs · 56 words
Lakshmana Rao, J.—The complaint was u/s 500, Penal Code, and the order of the Additional District Magistrate taking it on file u/s 182,
Penal Code, is unsustainable. It is therefore set aside and the complaint will be enquired into afresh by the District Magistrate or such other
Magistrate as he may direct in accordance with law.