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1 paragraphs · 69 words
Mitter, J.—We concur with the Officiating Sessions Judge in holding that the second recognizance was illegal. The first recognizance was general and unlimited in its terms according to the form given in the law, and it is therefore clear that, to take a second recognizance before the period fixed in the first recognizance had elapsed, would be a virtual interference with the provisions of s. 290, Criminal Procedure Code.