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1 paragraphs · 78 words
Jackson, J.—The report of the Police u/s 202 of the Code of Criminal Pro cedure is part of the record as observed in Baidya Nath Singh v. Muspratt 14 C. 141 : 11 Ind. Jur. 226, and there seems no reason to refuse copy. Copy of list of witnesses also should be given. It is ordered accordingly. As regards other documents this Court cannot decide their relevance; and petitioner must abide his remedy, if at all, by appeal.