High CourtsDivision Bench(1924) 11 CAL CK 0033

Nawab Ali vs Emperor

Calcutta High Court · Decided on 7 November 1924 · Citation: AIR 1925 Cal 816 : (1925) ILR (Cal) 470

HON’BLE JUDGES
Suhrawardy, J · Mukerji, J

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Judgment

1 paragraphs · 55 words
2.

It is clear that the provisions of Section 360 of the Criminal Procedure Code were not complied with in the present inquiry. The order passed by the learned Magistrate is accordingly set aside, and further inquiry directed-such inquiry to be held by some Magistrate other than the Magistrate who bad dealt with the case.