High CourtsDivision Bench(1914) 10 CAL CK 0001

Mahajan Sheikh and Another vs Emperor

Calcutta High Court · Decided on 13 October 1914 · Citation: 28 Ind. Cas. 672

HON’BLE JUDGES
Lawrence Jenkins, C.J · Teunon, J

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Judgment

1 paragraphs · 65 words
1.

u/s 75 of the Code of Criminal Procedure the seal of the Court is essential to the validity of a warrant. The absence of a seal in this case made the warrant void and there consequently was no legal arrest. We therefore, make the Rule absolute. If the petitioners are on bail, the bail will be discharged; if in custody, they will be released.