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Judgment
3 paragraphs · 57 words
Lakshmana Rao, J.—The Additional District Magistrate had no jurisdiction to quash the charges framed by the Stationary, Sub-Magistrate
and his order u/s 436, Criminal P.C., is set aside. But the offence, if any, does not fall u/s 409, Penal Code, and the case will go back to the
Stationary Sub-Magistrate of Kumbakonam for disposal according to law.