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Judgment
3 paragraphs · 70 words
Lakshmana Rao, J.—The order is to a large extent based on statements alleged to have been made by the petitioners to the Sub-Inspector
of Police which are not on record nor were the petitioners questioned about those statements. The order is therefore set aside and the petition u/s
145, Criminal P.C., is remanded for fresh disposal by the District Magistrate or such other Magistrate as the District Magistrate may direct.