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Judgment
1 paragraphs · 85 words
Lakshmana Rao, J.—The information was not given to the complainant or any public servant subordinate to him and an offence under S.182, Penal Code, cannot be taken cognizance of except on the complaint in writing of the public servant concerned or some other public servant to whom he is subordinate. A complaint of the District Munsif would be necessary for a prosecution for an offence u/s 193, Penal Code, and the proceedings cannot be sustained. The reference is therefore accepted and the proceedings are quashed.