High CourtsFull Bench(1898) 01 MAD CK 0003

Queen-Empress vs Srinivasalu Naidu and Another

Madras High Court · Decided on 18 January 1898 · Citation: (1898) ILR (Mad) 124

HON’BLE JUDGES
Arthur J.H. Collins, C.J · Subramania Ayyar, J · Shephard, J · Boddam, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 43 words
1.

The Full Bench has decided that we have the power to interfere to prevent a prosecution ordered u/s 476, Criminal Procedure Code, from

being proceeded with. On the merits, however, we find no case whatever for interference. We dismiss both the petitions.