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Judgment
1 paragraphs · 58 words
Lakshmana Rao, J.—There is no ground for interference with the order directing further inquiry but it is not permissible u/s 436, Criminal P.C., to direct the Magistrate to frame a charge and dispose of the cage. The direction of the Sessions Judge to frame al charge u/s 147 is therefore set aside and otherwise this petition is dismissed.