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Judgment
3 paragraphs · 74 words
1.
The accused has been ordered to give a bond under Sections 109 and 110, Criminal Procedure Code. There is no provision for taking a bond
under the two sections together. Further the evidence does not warrant the finding that the accused is a habitual thief so as to warrant an order u/s
110, Criminal Procedure Code. The order of the Magistrate is set aside and the accused is to be set at liberty.